RAJ KUMAR SINGH BHADOURIA Vs. SATYA MOHAN PANDEY

JUDGEMENT

(1.) By way of this Review Application, appellant, Raj Kumar Singh Bhadouria has sought review of the judgment and order dated 13.04.2012 passed by this Court (Coram: Justice Sheo Kumar Singh and Justice Ram Surat Ram (Maurya)) in First Appeal From Order No. 1046 of 2012 (Raj Kumar Singh Bhadouria Vs. Satya Mohan Pandey and another).

(2.) It is submitted by learned counsel for the review-applicant that the Court has not properly appreciated the matter and judgment is not correct.

(3.) Having heard the learned counsel for the petitioner (review) and gone through the grounds taken in the Review Application, we find that virtually there is an attempt to re-argue the matter which is not permissible in a Review Application. An application for review cannot be treated to be an opportunity to argue the case on merits afresh. In the garb of a review application reargument on merits of the case cannot be allowed. We are even fortified in our view by the following authoritative pronouncements.