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2007 AIR SCW 861
::(2007) 102 RevDec 866
Supreme Court Of India
Hon'ble Judge(s):
Arijit Pasayat,
H. K. Sema
, JJ
Constitution of India , Art.37— Supreme Court Rules (1966) , O.40 R.3— Review - Seeking review by changing nomenclature of application when there is no apparent error on record - Divice adopted is non-permissible - It is abuse of process of law - Such application deserves rejection. (Para 5 7)
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