GENUS POWER INFRASTRUCTURE LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This review petition has been filed against the judgment dated 29th April, 2011. It is mainly on the ground that without admission, concession of Additional Advocate General has been recorded. Thus, prayer is made to recall the judgment.

(2.) It is further stated that even if Additional Advocate General admitted certain facts then also it is not binding on the State Government. The concessions were totally untenable and otherwise, prejudicial to the interest of small entrepreneurs, hence, judgment deserves to be reviewed.

(3.) Learned Advocate General Mr.G.S.Bapna submits that Government was throughout contesting the matter, as is coming out from the fact that even interim order passed by this Court was challenged before the Division Bench though appeal may have been dismissed therein. It shows that review petitioners were seriously contesting the matter. Thus, there was no reason for Additional Advocate General to record his concession and otherwise, it is not legally sustainable. Other than the aforesaid, no issue has been raised for review of the judgment.