Sanjib Banerjee, J. - (1.) The grounds cited for seeking reconsideration of the order dated October 15, 2015 have more to do with the merits of the original appeal under Section 10F of the Companies Act, 1956 than what is evident from the relevant order.
(2.) Not every mistake is capable of correction in a review. A mistake of law or in the appreciation of facts may be made, but the same would be amenable to correction by a superior forum and not by way of a review.
(3.) Since no grounds of review are made out, RVW No.59 of 2016 is dismissed without going into the merits of the grounds urged.;