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Chhattisgarh HC: ‘Review Power’ Can be Invoked Only When Error Apparent on Face of Record - (14 Feb 2020)

CIVIL

Chhattisgarh High Court has observed that the review power can be invoked only when there is an error apparent on the face of the record. The Court further observed that the attempt of the Review Petitioners was only to have a “re-hearing” of the matter and Stated that the same was not permissible in exercise of the power of review.

Tags : CHHATTISGARH HIGH COURT   REVIEW POWER  

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