LALITA Vs. SUNIL SOLANKI

JUDGEMENT

(1.) This Court by an order dated 29.4.2019 has decided the matter on merits passed in F.A.No.448/2019.

(2.) Learned counsel has not been able to point out any error apparent on the face of the record warranting the review.

(3.) The Apex Court in the case of Haridas Das v. Usha Rani Bank (Smt) and Ors., reported in (2006) 4 SCC 78 in paragraph 13 and 20 has held as under :-