LAWS(DLH)-2008-1-237

OM PRAKASH SHARMA Vs. ONIDA SAVAK LIMITED

Decided On January 08, 2008
OM PRAKASH SHARMA Appellant
V/S
ONIDA SAVAK LIMITED Respondents

JUDGEMENT

(1.) We have heard the learned counsel for the appellant on this appeal, which is filed as against the decision rendered by the learned Single Judge in CM Nos.15168/2006, in RA No.215/2006 and to restore order dated 08.8.2006 passed in RA No.215/2006.

(2.) On going through the records and upon hearing the learned counsel for the appellant, we find that the writ petition filed by the petitioner was disposed of vide order dated 27th February, 2006. The said writ petition was disposed of with the consent of the learned counsel for the parties and a consent order was passed to the following effect:-

(3.) After the aforesaid order was passed, certain actions were taken by the respective parties thereto, when a review application registered as RA No.215/2006 came to be filed by the respondent. The same was disposed of by the learned Single Judge by passing an order on 8th August, 2006 in which certain directions were issued. The said order, it is obvious was passed at the behest of the respondent who had filed the said application. Subsequently, an order was passed on 8th December, 2006 in CM No.15168/2006 recalling of order dated 8th August, 2006.