- (1.)PETITIONER has filed this review petition seeking review of the order dated 24.10.2013 passed in W.P.No.1868/2009(S). Shri V.S.Chaturvedi, learned counsel for the petitioner, has advanced twofold submissions. Firstly, it is contended that in para 2 and 9 of the order, this Court has erroneously held that the respondents have already reimbursed the amount of treatment. It is alleged that this finding amounts to error apparent on the face of the record because there is neither any such pleading nor any material on record.
(2.)SECONDLY , it is contended that the 'pacemaker' which was installed was 'dual chamber pacemaker' and, therefore, its total cost needs to be reimbursed. To bolster this submission, heavy reliance is placed on the judgment of Supreme Court reported in (Suman Rakheja Vs. State of Haryana and another, 2004 13 SCC 562).
(3.)THE prayer is opposed by the other side.
No other points are pressed before this Court.