DINKAR INDARBHAN Vs. GRAMPANCHAYAT

JUDGEMENT

(1.) This application is filed for review of order dated 29th September 2003 rendered by this Court, while disposing of First Appeal No.829/2003 in view of consent terms filed by respondent Nos. 1 to 7 and to direct denovo hearing of the appeal.

(2.) A brief resume of background facts may be stated as follows:

(3.) The judgment and order rendered by the learned Additional District Judge in Trust Application No.08/1992 was challenged by way of appeal filed in this Court. The First Appeal No.829/2003, preferred by respondents No.1 to 4, came to be disposed of in view of consent terms filed by the parties. By order dated 29th September 2003, this Court directed that the first appeal stands disposed of in terms of the compromise.