MOHAN NAIR Vs. RAJIV GUPTA AND ORS.

JUDGEMENT

(1.) This intra-court appeal impugns the order dated 14th March, 2014 of the learned Single Judge of this Court, of disposal of Cont. Cas (C) No.148/2014 filed by the appellant with liberty to the appellant to seek his civil remedies against the respondents.

(2.) Notice of the appeal was issued and replies have been filed on behalf of respondents No.1&2, respondent No.3 and respondent No.4. We heard the counsel for the appellant, the counsel for the respondents No.1 to 3 and the counsel for the respondent no.4/NDMC. The respondent No.5 is the Sub Inspector of Police of the concerned police station.

(3.) To understand the controversy, it is necessary to commence from the beginning.