Punjab-Haryana High Court
Banarsi Dass And Ors vs Union Of India And Ors on 5 February, 2019
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
RA-RS No.10 of 2019 (O&M) in
RSA No.1724 of 1986
Date of Decision.05.02.2019
Banarsi Dass and others ...Appellants
Vs
Union of India and others ...Respondents
CORAM:HON'BLE MR. JUSTICE AMIT RAWAL
Present:Mr. K.S. Boparai, Advocate
for the applicant-appellants.
-.-
AMIT RAWAL J. (ORAL)
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.
The review petition is dismissed.
(AMIT RAWAL) JUDGE February 05, 2019 Pankaj* Whether Reasoned/Speaking Yes Whether Reportable No 1 of 1 ::: Downloaded on - 17-02-2019 03:56:25 :::