MR. MELVIN D SOUZA Vs. SMT. CARMINE REBELLO

JUDGEMENT

(1.) Both these review petitions arise out of a common order dated 13.08.2013 passed in R.P.No.50/2015 arising out of W.P.No.1762/2005.

(2.) Office has raised an objection with regard to the maintainability of the review petition on the ground that review petition has been filed seeking review of the order passed in R.P.No.50/2013. In other words, office is of the view that how another review can be maintained. On this aspect, I have heard the learned counsel for both parties.

(3.) On perusal of Order XLVII Rule 1 of CPC, it is clear that any person considering himself aggrieved-