- (1.) This is a review petition seeking review of this Court's order dated 26.03.2008 passed in Special Appeal No. 470 of 2003.
(2.) The grounds taken in the Review Petition as also arguments advanced show that review-applicant wants to re-argue the matter which is not permissible in the garb of review.
(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.;