AMIT GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This application is filed seeking review of the order passed by this Court on 27/5/2022 in CWP No. 11912 of 2022. The said order came to be passed on the representation of the then counsel appearing for the review applicant that there was a bonafide mistake on the part of the applicant/respondent No. 2 in the Writ petition seeking look out circular against the Writ petitioner/non-applicant.

(2.) In the review application, it is now contended that there were no such instructions given to the then counsel for the applicant/respondent no. 2 in the Writ Petition, and, therefore, the order be reviewed.

(3.) In our considered opinion, there is no error apparent on the face of record since this Court had acted on the basis of submissions made on behalf of counsel for the applicant/respondent no. 2 in the Writ Petition.