- (1.) This application has been filed for review of the judgment and order dated 3.1.2014.
(2.) When the matter came up as a fresh on 5.2.2014, it was directed to be put up the next day i.e. on 6.2.2014 along with the original record of Writ Petition No. 7556 of 2013 wherein the judgment sought to be reviewed was passed. It was further directed that the copy of the review petition be served upon the counsel appearing for the opposite parties in the writ petition.
(3.) I have heard counsel for the parties.;