SANTOSH BHASIN Vs. UMARI MALHOTRA

JUDGEMENT

(1.) By way of the present application filed under Sec. 151 of the Code of Civil Procedure 1908 ('CPC'), the appellant-plaintiff/Santosh Bhasin seeks clarification of judgement dtd. 10/1/2024 rendered by this court, whereby this court had allowed the present appeal, thereby setting-aside judgment and decree dtd. 20/9/2010 passed by the learned Additional District Judge ('ADJ') in CS No. 382/09/95. Since the judgement and decree had been set-aside, the cross-objections filed on behalf of the respondents-defendants, by which they had impugned certain observations made in that judgement, were also disposed-of requiring no orders.

(2.) By way of the present application, the appellant makes the following prayers :

(3.) Notice on this application was issued on 6/2/2024; whereupon reply dtd. 16/2/2024 has been filed by the respondents.