G C KUMAR Vs. ASHOK KUMAR

JUDGEMENT

(1.) This is an application seeking review of the order passed by us on 6.9.2000 in FAO(OS) No. 127/2000.

(2.) On 6.9.2000 appeal filed by the appellants against the order dated 23.3.2000 by learned Single Judge of this Court in I.A. Nos. 8038 and 8039 of 1998 in Suit No. 588 of 1975 was dismissed holding that there was no illegality and infirmity in the order dated 23.3.2000 passed by learned Single Judge.

(3.) In order to appreciate the submissions of learned Counsel for the parties, it will be necessary to give relevant facts only.