RAMCHANDRA Vs. STATE OF M. P.

JUDGEMENT

(1.) The second appeal has been decided on merits by judgment dated 26/09/2018. Now the petitioner wants review of the judgment delivered in the second appeal on merits. There is no error apparent on the face of the record warranting review.

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

(3.) Similarly the Apex Court in the case of State of West Bengal and Ors. Vs. Kamal Sengupta and Anr., reported in (2008) 8 SCC 612 in paragraphs 21, 22 and 35 has held as under:-