FEDERAL MOGUL BEARING INDIA LIMITED Vs. PRITPAL

JUDGEMENT

(1.) By way of this application, the applicant has prayed for condonation of 11 days' delay in filing the petition. I have heard learned counsel for the applicant/review petitioner and have also perused the averments made in the application, which are duly supported by the affidavit of Coordinator HR with Federal Mogul Anand Bearing India Limited, Plot No.5, Sector-2, Parwanoo, District 1 Whether reporters of the local papers may be allowed to see the judgment Solan, H.P. Submissions made in the present application demonstrate that the delay in filing the petition is bonafide and the same is not intentional. Accordingly, the application is allowed and 11 days' delay in filing the petition is condoned. The application stands disposed of.

(2.) Having heard learned counsel for the review petitioner, this Court is satisfied that there is no error apparent in the judgment, on the face of record, review of which is being sought. Grounds of the petition demonstrate that petitioner is aggrieved by the manner in which the pleadings stand appreciated by this Court, but that in my considered view is not a ground on which review of a judgment can be sought. For that, the remedy before the petitioner lies somewhere else and not by way of review petition.

(3.) In this view of the matter, as there is no ground to review the judgment passed by this Court, this petition is dismissed. Pending miscellaneous application(s), if any, also stand disposed of.