(1.) IN this matter arguments were heard on 1.11.2013 and matter was kept reserved for orders. On 18.11.2013, office has drawn my attention that petitioner has filed another Revision Petition No. 3299 of 2013 assailing the same order which was in defect and the matter is to be listed on 20.2.2014. Record itself is not clear as to why the petitioner has filed two Revision Petitions. In such circumstances, issue fresh notice to the petitioner for rehearing returnable on 21.2.2014 at admission stage.