Attau Rahman Masoodi, J. - (1.) This is a review application filed by the applicants, who were opposite parties no. 2 and 3 in the petition. The review application arises out of the judgment rendered by this Court in Misc. Petition No. 27006 (MS) of 2018 filed under Article 227 of the Constitution of India.
(2.) Sri Adnan Ahmad, learned counsel for the petitioner at the outset raised a preliminary objection against the maintainability of review application on the ground that the same has not been filed by the same counsel who had argued the matter. Thus, the review application would not merit for consideration on the grounds urged.
(3.) In reply to the argument advanced, Sri R.N. Tilhari, learned counsel for the review applicant very humbly submitted that he would not argue the review petition beyond what lies within the scope of law, hence change of counsel in no manner would reflect anything as unethical.;