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Judgment
Mansoor Ahmad Mir, C.J.(Oral)—Petitioner has not taken steps for the service of respondents No. 1 to 3.
I have gone through the Review Petition. Review petitioner, by the medium of this Review petition, has sought review of the judgment dated 27.11.2015 passed in FAO No. 439 of 2008 a/w FAO No. 438 of 2008, titled Oriental Insurance Co. Ltd. v. Jai Chand and others, on the grounds which are already covered by the judgment under Review. No such error apparent on the face of record has been pointed out by the learned counsel for the Review petitioner. However, the Review Petition is not in tune with the law laid down by this Court and the apex Court. The learned counsel for the Review Petitioner is not able to carve out a case for review in terms of Section 114 read with Order 47 of the Code of Civil Procedure.
It is apt to record herein that this Court has already laid down the parameters in the judgments rendered in Review Petition No. 56 of 2014, titled as Ranjeet Khanna v. Chiragu Deen and another, decided on 8th August, 2014 and Review Petition No. 65 of 2015, titled as Union of India & others v. Paras Ram, decided on 25th June, 2015.
No case for review is made out. The Review petition is accordingly dismissed, along with pending applications, if any.