Sudhir Agarwal, J. - (1.) Heard learned counsel for review applicant and perused the record.
(2.) This application has been filed to review Court's judgment dated 12.08.2014.
(3.) There are several other grounds taken in the review petition but a perusal thereof shows that there is an attempt on the part of applicant-petitioner to re-argue the entire case on merits which is not permissible in the garb of review.;