INDER CHAND AND ORS. Vs. MOTILAL AND ORS.

JUDGEMENT

(1.) Heard the learned counsel.

(2.) In our opinion, it was not open to the High Court to modify its order after the said order had been given a seal of approval by this Court.

(3.) In the circumstances, we allow the appeal and modify the impugned order dated 22nd July, 2010 by directing that the following paras of the impugned order shall be deleted :