WONG SUN MOI Vs. ARUN GOYAL

JUDGEMENT

(1.) HEARD Ms. Tehmina Punwani, Sr. Advocate, assisted by Ms. Menka Tripathi, learned counsel for the petitioners and Sri V.K. Kohli, Sr. Advocates, assisted by Sri I.P. Kohli, learned counsel for the respondents. FACTUAL BACKGROUND:

(2.) BY the present writ petition, the petitioners have Prayed for the issue of a writ, order or direction in the nature of certiorari "quashing the order dated 25.08.1998 passed by the Prescribed Authority/1st Additional Civil Judge (Sr. Div.), Dehradun in Case No. 25 of 1996 and the order dated 7th December, 1999 in Appeal No. 177 of 1998 passed by the Appellate Court (Annexure 12 to the writ petition).

(3.) EARLIER on 15th September, 2004, writ petition was decided in absence of the counsel for the petitioners. However, on a recall application filed by the petitioners, order was recalled. Further opportunity was given to both the parties for hearing. Petitioners have filed a rejoinder affidavit, the same has been duly considered.