AJAY JAISWAL Vs. SADGURU

JUDGEMENT

(1.) This matter exemplifies precisely the problem of allowing mentioning for an out of turn listing. The representation made to us that the Petitioners have not been paid transit rent for the last 15 years was the only reason that we granted a listing today at Serial No. 909 on our supplementary board. Now that the other side is here, what emerges is a cause for serious concern. There is extensive, deliberate and wilful suppression of matters that were to the knowledge of these Petitioners. There is a deliberate distortion of undeniable matters of record.

(2.) The prayers (a) to (g) at pages 27 to 29 of the Petition read thus:

(3.) What is not pointed out is that this very issue came up before a learned Single Judge of this Court at the instance of two of these Petitioners (Petitioners Nos. 1 and 2) in Writ Petition Nos. 3583 of 2011, 3584 of 2011 and 3586 of 2011 on 6/6/2011. The order passed on that date is a short order, but it effectively deals with the issue that lies at the heart of the present Petition. The order says: