SARAYA INDUSTRIES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner seeks review of the order dated 27 -2 -2008. In the writ petition, the petitioner has made three prayers, which are as follows:

(2.) THE only submission made before us on 27 -2 -2008 was with respect to the first two prayers. The third prayer was not argued before us.

(3.) BE that as it may, since the third prayer was not argued before us, we decline to entertain this review petition. However, we make it clear that the petitioner is at liberty to press all contentions in connection with the third prayer before the CIT(Appeals) in respect of the satisfaction note dated 1st December, 2006.