Arijit Pasayat, J. - (1.) By this application, the applicant who was the respondent in the appeal has prayed for clarification of the order dated 2.8.2005 in the concerned Civil Appeal No. 7797 of 2003.
(2.) It is stated that the applicant (respondent in the civil appeal) is living in penury, has no means to pay back the amount which is sought to be recovered. The pension amount has already being attached and the balance is now being sought to be recovered.
(3.) Learned counsel for the appellant-Corporation on the other hand submitted that in the guise of application for clarification, review of the judgment is being sought for.;