Prime Automobiles Pvt Ltd vs Union Of India And Others
2024 Latest Caselaw 20065 P&H

Punjab-Haryana High Court

Prime Automobiles Pvt Ltd vs Union Of India And Others on 12 November, 2024

                                    Neutral Citation No:=2024:PHHC:147782




      IN THE PUNJAB AND HARYANA HIGH COURT AT
                     CHANDIGARH

120                                                           RA-CW-467-2024
                                                             in CWP-2852-2024
                                                    Date of Decision: 12.11.2024

PRIME AUTOMOBILES PVT. LTD.

                                                                     ... Petitioner

                                    VERSUS

UNION OF INDIA AND OTHERS
                                                                  ... Respondents


CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
                      ****
Present:    Mr. Jasdeep Singh Gill, Advocate
            for the petitioner.
                                    ****
VINOD S. BHARDWAJ, J. (ORAL)

The instant application has been filed under Order 47 Rule 1 read

with Section 114 and 151 of C.P.C. for seeking review of the judgment dated

22.10.2024 passed by this Court on a limited finding returned by this Court in

Paragraph Nos.6.2 and 6.11 of the said judgment to the extent of the gate

having been opened by the petitioner without obtaining permission from the

Competent Authority.

Counsel for the applicant-petitioner contends that the said

arguments was raised by the respondents during the course of hearing but was

not part of the pleading and there was no occasion for him to rebut the same.

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Neutral Citation No:=2024:PHHC:147782

Be that as it may, the writ petition has been dismissed not just on

the said two findings and all other arguments raised were examined and

considered by this Court. The finding as recorded at Paragraph Nos.6.2 and

6.11 are in furtherance of the submission made during the course of argument

and have been duly dealt with. The counsel for the applicant-petitioner may, if

so advised, take recourse to an appropriate statutory remedy by challenging the

said judgment. He, however, cannot seek reopening of the entire case under the

garb of seeking review of the impugned judgment. In any case, even if the said

findings are ordered to be expunged from the impugned order, the same shall

nonetheless have no bearing on the final decision rendered in the said judgment.

Instant Review Application is accordingly dismissed.

                                                       (VINOD S. BHARDWAJ)
NOVEMBER 12, 2024.                                            JUDGE
rajender



                   Whether speaking/reasoned         : Yes/No
                   Whether reportable                : Yes/No




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