D.N. Patel, J. - (1.) This Civil Review application has been preferred by the original appellant in L.P.A. No. 303 of 2011, which has been decided, on merits, by this Court vide order dated 22nd March, 2018.
(2.) Learned counsel for the applicant submitted that he wants to argue in detail the Letters Patent Appeal afresh, because, on merits, this applicant has a good case and, hence, this Civil Review application may be heard, in detail.
(3.) It appears that L.P.A. No. 303 of 2011 was decided by this Court on its merits and even if any argument is left out, it cannot be canvassed, at this stage, because L.P.A. No. 303 of 2011 has already been decided by this Court, on its merits.;