DALEEP SINGH Vs. R D ARJUN

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS order is restricted to an order dated 31st of July, 2006 passed by a learned Judge of the High Court at New Delhi in CRP No. 288 of 2005. We make it clear that the learned counsel appearing for the appellant did not press the appeal which has also been filed against the order dated 31st of July, 2006 in CRP No. 362 of 2004 and therefore, this appeal stands dismissed in so far as regards the order dated 31st of July, 2006 in CRP No. 362 of 2004. The impugned order dated 31st of July, 2006 in CRP No. 288 of 2005 runs as under: -