H.K. SHARMA Vs. RAM LAL

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the final judgment and orders dated 03.10.2017 in Recall Application No.871 of 2017 in W.P.(MS) No.396 of 2016 and dated 17.07.2017 in W.P.(MS) No.396 of 2016 passed by the High Court of Uttarakhand at Nainital.

(3.) In order to appreciate the short controversy involved in these appeals, few relevant facts need mention infra.