MANIPUR OLYMPIC ASSOCIATION Vs. TRIATHLON ASSOCIATION OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.S.Sachindra, learned counsel for the petitioners and also Mr.N.Ibotombi, learned senior counsel appearing for the respondent.

(2.) BY this review petition, the petitioners, who are respondents in the writ petition are praying for reviewing the final judgment and order of this court dated 21.02.2013 passed in WP(C) No.84 of 2013 basing on the new subsequent events. The order sought to be reviewed, i.e. order dated 21.02.2013 was passed after hearing learned counsel for the present petitioners who are respondents in the writ petition.

(3.) ON careful perusal of the memo of review petition as well as hearing of learned counsel for the petitioners, it appears that the petitioners, who are respondents in the writ petition are praying for re - hearing of the writ petition. An application for review by engaging new counsel for re -hearing the matter which has already been disposed of cannot be allowed. The power and jurisdiction of court for review is circumscribed and limited. This court can exercise the power for review, if there is error or material irregularity in the face of the record. It is the case of the learned counsel for the parties that there is no material irregularity in passing the said order of this court dated 21.02.2013.