M M LAHORI Vs. K C ABRAHAM

JUDGEMENT

(1.) THIS application for review of the order dated 10.02.2012, passed in Civil Application 3359 of 2011 in Special Civil Application No.2056 of 2007, has been preferred by Mr.M.M.Lahori, Party inPerson, with the following prayers:

(2.) THE brief background of the case is as follows: The PartyinPerson had filed several writ petitions, including Special Civil Application No.2056 of 2007. The said petition, along with connected petitions, have been rejected by judgment dated 14.10.2011 (Coram: J.B.Pardiwala, J.). During the pendency of the said petition, an interlocutory order was passed by this Court on 01.12.2010. The PartyinPerson had filed Civil Application No.3359 of 2011 for correction of the said order, along with other prayers, as reproduced hereinbelow:

(3.) IT is next contended by the PartyinPerson that Paragraph14 of the order dated 10.02.2012 is not correct as he has never made the statements that have been recorded in order dated 01.12.2010. In this context, the PartyinPerson has referred to the averments contained in Paragraph5 of the application.