REGENT COMPUTRONICS PVT. LTD.

MANTU KUMAR Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
SOW CHANDRA KANTE VS. SHEIKH HABIT [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
NORTHERN INDIA CATERERS INDIA LIMITED VS. LT GOVERNOR OF DELHI [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
RAJENDER KUMAR VS. RAMBHAI [REFERRED TO]
BOARD OF CONTROL FOR CRICKET INDIA VS. NETAJI CRICKET CLUB [REFERRED TO]
S BAGIRATHI AMMAL VS. PALANI ROMAN CATHOLIC MISSION [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
SASI(D) THROUGH LRS VS. ARAVINDAKSHAN NAIR AND OTHERS. [REFERRED TO]
KRISHNA YADAV VS. STATE OF BIHAR [REFERRED TO]
SHANTI CONDUCTORS (P) LTD. VS. ASSAM STATE ELECTRICITY BOARD [REFERRED TO]

JUDGEMENT

(1.) The present Review Petition has been filed to review the Order dtd. 2/12/2019 passed by the Division Bench of this Court in Civil Writ Jurisdiction Case No. 23813 of 2019, whereby the Writ Petition of the Petitioner was dismissed in limine on account of non-maintainability.

(2.) Hence the question is whether this Court can review the said Order under Civil Review Jurisdiction.

(3.) Before we proceed to consider the submission of the Petitioner for review, it is imperative to examine the Statutory Provisions and Case Laws to know what is scope and limitation of the Review Jurisdiction.

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MANTU KUMAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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