- (1.) Delay condoned. We have carefully gone through the grounds raised in the review petitions filed by the appellants. We find none of the grounds mentioned in Order 47 Rule 1 of the Code of Civil Procedure read with Order 40 of the Supreme Court Rules, 1966 has been made out for review of our judgment. We also do not find any inconsistency in the views expressed by both of us. Sahara India Real Estate Corpn. Ltd. v. SEBI, 2013 1 SCC 1 On the other hand, all the contentions, legally and factually, raised by the appellants were examined, addressed and answered on all possible angles and dimensions.
(2.) Applications are stated to have been filed for placing new facts and documents on record for which the ingredients mentioned in Order 47 Rule (l)(c) have also not been satisfied. Even otherwise, all the records placed before us were meticulously examined and dealt with.
(3.) Review petitions are, therefore, not entertained and, accordingly, stand dismissed. As a sequel to this, applications seeking permission for open court listing, intervention and directions/stay also stand dismissed. RP (C) No. D41468 of 2012 in CAs Nos. 9813 and 9833 of 2011;