KANIZ FATMA Vs. ADDITIONAL DISTRICT JUDGE MEERUT

JUDGEMENT

(1.) HEARD Counsel for the parties and perused the record.

(2.) THIS second review/modification application has been preferred by the petitioners against the judgment and order dated 7. 9. 2006 passed in Civil Misc. Writ Petition No. 52933 of 2002 as well as the judgment and order dated 20. 3. 2007 passed in Review Application No. 273173 of 2006.

(3.) THE ground of review is that the judgments and orders dated 7. 9. 2006 and 20,3. 2007 had been passed on the undertaking given by the Counsel for the petitioners before the Court without any instruction on the subject-matter" by his client, the petitioner.