NISHA KUMARI Vs. POOJA RANI AND ORS

JUDGEMENT

(1.) CDLSW No.85/2013

(2.) There is another aspect of the matter. The appeal has been dismissed as withdrawn and there cannot be any possibility of reviewing such an order because the ground for review "error apparent on the face of record" would not be available.

(3.) In view of the above, this application fails and same is dismissed.