ROMI SHARMA Vs. MANAGEMENT OF HOTEL THE OBEROI

JUDGEMENT

(1.) THIS appeal is directed against the order dated 13.02.2013 passed by the learned Single Judge of this Court whereby the appellants' writ petition being W.P.(C) No.9748-9750/2006 was dismissed.

(2.) THE appellant has challenged the orders dated 02.12.2000 and

(3.) IT is also necessary to note that the appellants being aggrieved by the said decision dated 05.07.2004 had preferred a Letters Patent Appeal before a Division Bench of this Court. That Letters Patent Appeal (LPA No.885/2004) was also dismissed by the Division Bench of this Court by a detailed judgment delivered on 19.11.2005. Thereafter, a review petition being RP No.66/2006 was filed on behalf of the petitioners which was also rejected by the Division Bench on 10.02.2006.