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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.   

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.