- (1.) THIS review petition has been preferred by Satyapal against the judgment and order dated 6-6- 95 passed by learned Member Sri Nripendra Mishra in Second Appeal No. 72 of 1990-91/saharanpur.
(2.) HEARD the learned Counsel for the parties and perused the records carefully. No point has been mentioned which has not been discussed in the judg ment dated 6-6-95 by the learned Member. The points which has been raised in the review petition by the learned Counsel for the petitioner have already been discussed in the judgment. The judgment dated 6-6-95 passed by the learned Member needs no interference. No error or mistake ap parent on the face of the record in the order under review has been disclosed. Hence, the order under review needs no interference at this level. The Bench is of the view that the review deserves dismissal. Hence it is dis missed. Review dismissed. .;