IMCL Vs. MEDIA PRO ENTERPRISE INDIA PVT. LTD.

JUDGEMENT

(1.) PETITIONERS 1 to 4 have filed the present R.A. seeking review/recall of the order dated 1.8.2014 passed by the Tribunal.

(2.) PETITION No. 253(C) of 2013 was filed by IMCL and 4 other petitioners. The petition was disposed of in terms of the Tribunal's order dated 1.8.2014.

(3.) THE present R.A. has been filed stating that when the order in the matter was reserved on 30.05.2014, their bonafide understanding was that the same was for the technical issue arising from the BECIL's report in respect of Petitioner No. 5 and submissions were made accordingly. The submissions were not made in respect of other petitioners 1 to 4 and therefore, they could not get an opportunity of presenting their case.