Madhya Pradesh High Court
M.P. Chemist And Druggist Association vs Department Of General Administration on 6 August, 2018
1 RP-840-2018
The High Court Of Madhya Pradesh
RP-840-2018
(M.P. CHEMIST AND DRUGGIST ASSOCIATION Vs DEPARTMENT OF GENERAL ADMINISTRATION) 2 Indore, Dated : 06-08-2018 Shri Ankur Mody, learned counsel for the review petitioner. Learned counsel for the review petitioner submits that the State Government does not have power to appoint the Registrar and this question has not been considered by this Court nor any finding has been given in this regard and prayed for review the order.
If order is erroneous, review petitioner has liberty to challenge the same before higher forum in accordance with law.
There is no error apparent on the face of record. Accordingly, R.P.No.840/2018 is dismissed.
(P.K. JAISWAL) (S.K. AWASTHI)
JUDGE JUDGE
Praveen
Digitally signed by PRAVEEN KUMAR
NAYAK
Date: 09/08/2018 18:10:36