Review:Review of judgment against which Special Leave Petition was already dismissed by Supreme Court – Maintainability of – In view of conflicting views on the question in *Abbai MaligaiPartnership Firm case and in **Kunhayammed case, Division Bench of Supreme Court referred the matter to larger Bench – Held:There is no conflict of opinion in the two cases – *Abbai MaligaiPartnership Firm case was decided on its peculiar facts –**Kunhayammed case lays down the correct law – Since the SLPs were dismissed in limine without giving any reasons, the review petitions filed in the present cases were maintainable –Constitution of India – Art. 136.