PUSHPA RANI SHARMA Vs. ASIAN CONSOLIDATED INDUSTRIES LTD

JUDGEMENT

(1.) The applicant has moved this application for review of the order passed by this Commission on 11 th August, 1997 rejecting the compensation application after considering merits of the case.

(2.) The aforesaid order was passed by my learned Brothers Shri U. P. Singh and Shri R. K. Anand, who is Members of this Bench. Ordinarily, the Review Application has to be heard by the same Bench. However, since our learned Brother Shri U. P. Singh has resigned from service in the last week of December, 1998 and is not available as such, the matter is placed before this Bench as one of us (learned Member Mr. Anand) was a Member of the Bench which passed the aforesaid order on 11th August, 1997.

(3.) Apart from the fact that the applicant has brought no new material on record and in absence of any new material, no review is permissible on the same facts and grounds on which the compensation application was filed in view of the binding ruling of the Hon'ble Supreme Court in the case of Mahindra and Mahindra Ltd. V/s. Union of India and Anr. , reported in AIR 1979 SC at P.798, it has not been pointed out how the aforesaid order passed by this Commission on 11th August, 1997 is erroneous.