SADIQ HUSSAIN Vs. ADDL DISTRICT JUDGE, DEHRADUN

JUDGEMENT

(1.) HEARD Sri Arvind Vashist, counsel for the review applicants and Sri B.P. Nautiyal, counsel for the petitioners.

(2.) PRESENT application has been preferred by the respondent No. 2 - review applicant for reviewing the judgment and order dated 22nd February, 2007 passed by this Court, whereby the order dated 10.5.2000 passed by the respondent no. 1 Additional District Judge, Dehradun has been set aside and respondent no. 2 has been directed to be evicted from the premises in dispute.

(3.) ACCORDING to the review applicant, she had engaged Sri B.D. Kandpal, Advocate in her case, but he could not communicate the date fixed in the case, as such instructions could not be given to him. As a result of which, true facts could not be brought to the knowledge of the Court.