ADMINISTRATOR Vs. KAKKER BROTHERS

JUDGEMENT

(1.) Application No.1 of 2012 in Review Application SR.No.91625 of 2012 in O.S.A.No.56 of 2006 has been filed seeking to condone the delay of 1891 days in filing the review application.

(2.) O.S.A.Nos.71 of 2007 and 167 to 173 of 2007 have been filed challenging the order of the learned single Judge dated 05.01.2007 passed in O.P.No.533 of 2005, which is the subject matter of O.S.A.No.56 of 2006.

(3.) W.P.No.12316 of 1999 has been filed as Public Interest Litigation seeking to issue a writ of mandamus directing the respondents to take immediate steps to make the payments due by respondents 4 to 10 to the various parties shown in Annexures A to G with interest at 18% per annum from the date when the outstandings became payable.