UNION OF INDIA Vs. P. P. ENTERPRISE

JUDGEMENT

(1.) Heard Mr. G. Goswami, learned counsel representing the petitioner as well as Ms. M. Sharma, learned counsel appearing for the respondent.

(2.) This is an application under Sec. 114 read with Order XLVII Rule 1 of the Code of Civil Procedure praying for reviewing the order of this Court dtd. 25/11/2021 passed by this Court in MFA No.65/2015.

(3.) There was a short delivery of goods carried by the Railways. The counsel representing the petitioner admitted that there was criminal intervention en route before reaching the destination. Finally, the appeal was dismissed by this Court.