BALAJI ENTERPRISES Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner is seeking review of an order dated 23rd January, 2013 passed in W.P. (C) No. 194 of 2013. For better appreciation the order itself is quoted hereunder:

(3.) HE accordingly submits that the impugned order, therefore, suffers from apparent errors on the face of record which are required to be reviewed in exercise of review jurisdiction.