Punjab-Haryana High Court
Commissioner Of Central Excise, ... vs M/S Riba Textiles Limited on 23 May, 2022
Bench: Tejinder Singh Dhindsa, Pankaj Jain
POOJA SHARMA 2022.05.24 21:48 126 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH RA-CR-37-2022 in CEA-8-2022 Date of decision : 23.05.2022 Commissioner of Central Excise, Panchkula _...... Appellant versus RibaTextilesLtd. 000 Respondent CORAM : HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA HON'BLE MR.JUSTICE PANKAJ JAIN REK Present :-Mr. Sourabh Goel, Senior Standing Counsel for the applicant-appellant. Kee TEJINDER SINGH DHINDSA, J. (ORAL)
Instant application has been filed seeking review of the judgment dated 14.03.2022 passed by this Court in CEA No.8 of 2022.
We have heard Mr. Sourabh Goel, learned Senior Standing Counsel.
We find that under the garb of the instant review application an attempt is being made to have a re-hearing of the matter.
The same is not permissible in law and would not fall in the scope and parameters of review laid down under order XLVII Rule 1 of the CPC.
Review application stands dismissed.
( TEJINDER SINGH DHINDSA ) JUDGE ( PANKAJ JAIN ) JUDGE 23.05.2022 Pooja sharma-I Whether speaking/reasoned Yes Whether Reportable : No | attest to the accuracy and integrity of this document