- (1.) This is an application seeking review of judgment dated 25.03.2015 passed by Hon'ble Rajiv Sharma, J. and one of us (Hon'ble Rakesh Srivastava, J.) and since now Hon'ble Rajiv Sharma, J. has transferred to another High Court, hence this Review Application has come up before this Bench.
(2.) Having gone through the grounds taken in the Review Application, we find that entire endeavor on the part of Review Applicant is to show that the Court has not properly appreciated the matter and judgment is not correct. Virtually there is an attempt to re-argue the matter which is not permissible in a Review Application.
(3.) 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.;