Punjab-Haryana High Court
Santosh Gupta And Anr vs Surjit Singh And Ors on 7 May, 2018
Author: Amit Rawal
Bench: Amit Rawal
R.A. No.214-CII of 2017 in -1-
FAO No.709 of 1998
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
R.A. No.214-CII of 2017 in
FAO No.709 of 1998
Date of Decision.07.05.2018
Santosh Gupta and another ........Appellants
Vs
Surjit Singh and others ........Respondents
Present: Mr. Salil Dev Singh Bali, Advocate
for the applicant-appellants.
CORAM:HON'BLE MR. JUSTICE AMIT RAWAL
-.-
AMIT RAWAL J.(ORAL)
The prayer in the application is for reviewing the order dated 08.09.2017.
The arguments raised by the counsel for the review applicant-appellants tantamount to reagitating the issue, which is not the scope of the review as the ingredients of Section 114 and Order 47 of the Code of Civil Procedure do not envisage such grounds. There has to be an error apparent on the face of record, which has not been brought to the notice of this Court, much less, it tantamounts to re- agitate the points which have been raised and addressed, in view of the ratio decidendi culled out by Hon'ble Supreme Court in Tamilnadu Terminated Full Time Temporary LIC Employees Association Vs. S.K. Roy, The Chairman, Life Insurance Corporation of India and another" 2016 (9) SCC 366.
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(AMIT RAWAL)
JUDGE
May 07, 2018
Pankaj*
Whether speaking/reasoned Yes
Whether reportable No
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