KAMALA BAKSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) By an order dated 14/8/1984, Chadha, J. had dealt with this application. Aggrieved by the order of Chadha, J., whereby he had granted stay of re-entry upon terms, a Letters Patent Appeal was filed, being L.P.A. No. 131 of 1984 by the petitioner, herein.

(2.) At the hearing of the L.P.A., on 2/5/1985, a Division Bench of this Court, consisting of Prakash Narain, CJ. and N.N.Goswamy,J., passed the order as under :

(3.) The matter has now been placed before me for "reconsideration the prayers in C.M. 1114 of 1984", and for "rehearing" on C.M. 1114 of 1984.