Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 4404-4405 OF 2010
MILITARY DAIRY FARM, JABALPUR Appellant(s)
VERSUS
DHAN PRASAD YADAV Respondent(s)
J U D G M E N T
KURIAN, J.
1. The appellant has challenged the order passed by
the High Court in the Review Petition seeking review
of the order dated 24.09.2004 in L.P.A.No. 668 of
2004.
JUDGMENT
2. It is seen from the impugned order that the Bench
has considered the contentions in detail and has come
to the conclusion that there was no error in the
judgment warranting interference. It has also been
held that subsequent events cannot be the ground for
review.
3. We see no error in the approach made by the High
Court in the impugned order passed in exercise of its
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limited review jurisdiction. Thus, there is no merit
in these appeals and they are, accordingly,
dismissed.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
March 02, 2016.
JUDGMENT
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