PREM RANI & ORS Vs. KESHAV SMARAK SAMITI

JUDGEMENT

(1.) C.M No.9919/2013 (of the petitioners under Section 5 of the Limitation Act, 1963)

(2.) Cm(M) No.1495/2011 was entertained and notice thereof ordered to be issued and vide ex parte order dated 23rd December, 2011, the impugned order of the ARCT was stayed.

(3.) On 28th August, 2012, the CM(M) No.1495/2011 was disposed of vide the following order: