RAKESH KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Civil Review Application was heard lastly on 3 rd January, 2019 and the grounds taken by the review petitioner for reviewing our judgement dated 09.07.2018 in L.P.A. No. 714 of 2016 have been taken note of in our order dated 03.01.2019. The full text of the order dated 03.01.2019 is reproduced hereunder for a ready reference.

(2.) It is submitted by the learned counsel at the very outset that against the judgement of the Division Bench dated 9th July, 2018, Special Leave to Appeal No. 29652 of 2018 was filed and the following order was passed disposing off the said appeal:-

(3.) Learned counsel for the applicant has relied on the judgement of the Apex Court in the case of Kunhayammed and Ors vs State Of Kerala and Anr reported in (2000) 6 SCC 359, to urge that since the review application had been filed prior to the disposal of the S.L.P. itself, therefore, it deserves to be entertained and, even otherwise, the Apex Court has made an observation while disposing off the S.L.P. granting liberty to the applicant to approach this Court for a clarification/review.