Madhya Pradesh High Court
Nandlal vs Bhura(Dead) Through Lrs Deendayal on 28 January, 2016
RP-881-2015
(NANDLAL Vs BHURA(DEAD) THROUGH LRS DEENDAYAL)
28-01-2016
Shri P.S. Chouhan, learned counsel for the petitioner.
Shri A.D. Mishra, learned counsel for the respondent.
Except contending that the name of Sr. Counsel was wrongly mentioned in the order-sheet dated 21.09.2015 and the name of the petitioner's counsel Shri P.S. Chouhan, who is appearing today, has not been reflected in the order-sheet. Nothing is brought to our notice on the basis of which we can say that there is an error apparent on the face of the records in dismissing the S.A. No.2100/2005 on 21.09.2015. A Sr. Counsel was engaged and he had made submissions before this Court and thereafter, the order passed. Keeping in view the aforesaid circumstances, we see no reason to interfere into the matter. As there is no error apparent on the face of the record, the review petition is, therefore, dismissed.
(RAJENDRA MENON) (SUSHIL KUMAR PALO)
JUDGE JUDGE