R.P. LUTHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rev. Pet. No. 163/2017 (by the petitioner for seeking review of the order dated 01.03.2017)

(2.) Review of the judgment dated 01.03.2017, has been sought by the appellant on the grounds that he was not allowed to argue his appeal covering each and every aspect; that none of the issues raised in the appeal have been adjudicated by the predecessor Bench and that none of the grounds or judgments relied upon for the dismissal of the appeal, had ever been brought to the notice of the appellant before passing the judgment under review.

(3.) Coming to the first submission made by the appellant that he was not allowed to argue his appeal, we had drawn his attention to the order dated 18.07.2016, wherein it was recorded that both, the appellant and the learned ASG appearing for the respondents were heard and judgment reserved. Further, liberty was granted to the appellant to file written submissions. When confronted with the aforesaid order, the appellant had fairly stated that he did not wish to press the said ground for seeking review of the judgment dated 01.03.2017.