RAKESH Vs. STATE OF HP

JUDGEMENT

(1.) AS common questions of fact and law are involved in both these review petitions, the same are taken up together for disposal by a common judgment.

(2.) THE petitioners, who claim themselves to be the affected parties by judgment dated 22.11.2012, passed by this court in CWP No. 7277 of 2012-H with CWP No. 7335 of Whether reporters of the local papers may be allowed to see the judgment? No. 2012-D, text whereof is as under, are seeking review of the said judgment in the present review petitions under Section 114, readwith Order 47 of the Code of Civil Procedure, 1908.

(3.) By laying emphasis on Rule 13.7 of the Punjab Police Rules, 1934 (as applicable to Punjab, Haryana, Himachal Pradesh and Delhi), which reads as under, the petitioners submit that an error apparent on the face of record has crept into the judgment sought to be reviewed.