AMIT GOLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present intra-court appeal is directed against the order dtd. 4/8/2023, passed by the learned Single Judge on the Review Applications (MCC No. 06/2023 and MCC No. 07/2023), whereby the Review Applications filed by the appellant, for reviewing of the main order dtd. 21/3/2023, passed in Writ Petition (M/S) No. 1946/2021, dismissing the Writ Petition, was rejected.

(2.) On 15/12/2023, a Coordinate Bench passed the following order, and thereby disposed of the Appeal :

(3.) It appears that, on basis of the aforesaid liberty, the appellant has filed Special Appeal No. 09/2024, wherein again prayer was made to set-aside the order dtd. 4/8/2023, passed by learned Single Judge in Review Applications filed in Writ Petition (M/S) No. 1946/2021. Although, along with the said Special Appeal, the appellant also annexed the main order dtd. 21/3/2023, passed in Writ Petition (M/S) No. 1946/2021, but there was no specific challenge advanced to the said order.