SHRIRAM A GHOLAP Vs. KISAN J JEJURIKAR

JUDGEMENT

(1.) By the present application Applicant, who is not a party to the Writ Petition No.5352 of 1997, seeks review to the order passed on the 21st of November, 1997 disposing of the aforesaid Writ Petition. The order provides as under:

(2.) It is now pointed out that the services of some of the Petitioners had not been approved as on the date of the passing of the aforesaid order. In our view, since the very premise on which the order has been passed is found to be factually incorrect, the order deserves to be set aside. We order accordingly.

(3.) The aforesaid Petition being Writ Petition No.5352 of 1997 will now be placed on Board for hearing on its own merits and in accordance with law.