U O I Vs. KASHMIRI LAL MAINI

JUDGEMENT

(1.) WE have dismissed the appeal against the impugned judgment passed by the learned Single Judge dated 4th January, 2006 vide our judgment delivered in the Court today. This appeal challenges the order dated 18th August, 2006 passed in Review Petition No. 273 of 2006 in Civil Writ Petition No. 4834 of 1994 by the learned Single Judge.

(2.) THE relevant portions of the impugned judgment delivered by the learned single Judge read as follows:-

(3.) THE learned counsel appearing for the Appellants has submitted that the impugned order in the review petition has virtually taken away the liberty granted in paragraph 11 of the impugned judgment dated 4th January, 2006. Paragraph 11 reads as follows:-