REGENT COMPUTRONICS PVT. LTD.

SIRAJ AHMAD KHAN Appellant

V/S

Sarva U.P. Respondents

Referred Judgements :-

INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
RAJENDER KUMAR VS. RAMBHAI [REFERRED TO]
UNION OF INDIA VS. SANDUR MANGANESE AND IRON ORES LTD [REFERRED TO]
CHHAJJU RAM VS. NEKI [REFERRED TO]
KAMLESH VERMA VS. MAYAWATI [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Vikar Budhwar, Advocate for review-applicant and Sri R.N. Singh, Advocate for Respondent-Bank.

(2.) This is an application seeking review of this Court's judgment dated 01.05.2018. The grounds taken in the review application as also arguments advanced show that review-applicant wants to re-argue the matter which is not permissible in the garb of review.

(3.) An application for review cannot be treated to be an opportunity to argue the case on merits afresh. In the garb of a review application reargument on merits of the case cannot be allowed.

Click here to view full judgment.

SIRAJ AHMAD KHAN Vs. SARVA U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address