KUMKUM TALWAR Vs. NATASHA KOHLI

JUDGEMENT

(1.) Review/recall, in entirety, is sought of the judgment/order dated 24th February, 2020 disposing of not only CS(OS) No.2161/2015 in which these applications have been filed but also CS(OS) No.1321/2006, CS(OS) No.1435/2006 as well as IA No.15431/2015 in disposed of CS(OS) No.1137/2014, as well as plethora of applications pending in all the four proceedings. In the alternative, review/recall of the directions contained in paragraph 45(E),(F),(G),(M) and (N) of the judgment/order dated 24th February, 2020 is sought.

(2.) IA No.3828/2020 seeks stay, for thirty days beyond disposal of the Review Application, of the operation of paragraphs 45 to 48 of the judgment/order dated 24th February, 2020 and during the pendency of the Review Application, seeks stay of execution of the judgment/order dated 24th February, 2020 and direction for payment of legal costs incurred by the review applicants pending the adjudication of IA No.3828/2020.

(3.) The Review Application No.101/2020 and IA No.3828/2020 came up before the undersigned on 13th May, 2020, when the counsels who had opposed the review applicants during the hearings leading to the judgment/order dated 24th February, 2020, appeared on advance notice. Notice of the Review Application as well as IA No.3828/2020 was issued and pleadings ordered to be completed and the Review Application and IA No.3828/2020 posted for hearing on 10th June, 2020. On 2nd June, 2020, certain other applications filed by the review applicants came up before this Court. However, the counsel for the review applicants, on 2nd June, 2020, as recorded in the order of the said date, ultimately confined the hearing to the Review Application and IA No.3828/2020 only. The counsel for the review applicants, on 10th June, 2020 circulated his note of written arguments and during the hearing read out the same, besides adding explanations and examples thereto. The hearing spilled over from 10th June, 2020 to 11th June, 2020 and the counsel for the review applicants, before his rejoinder arguments, again circulated a written note and read out from the same as earlier. Needless to state, the opposing counsels have also been heard and on 11th June, 2020, orders on the Review Application and IA No.3828/2020 were reserved.