Sunil Ambwani, J. - (1.) The second appeal was dismissed on 20.7.2006.
(2.) The appellant has preferred a review petition No. 187190 of 2006 under Order XLVII, Rule 1 CPC, to review the judgment.
(3.) On 5.10.2006 after hearing Shri V.K.S. Chaudhary, Sr. Advocate on the review petition, I was prima facie of the opinion that the judgment contains an error apparent on the face of record and that the matter required rehearing. Shri S.K. Srivastava accepted the notice. The matter was directed to be listed in the next cause list for hearing.;