GKP BUILDERS Vs. JOSE CORDEIRO

JUDGEMENT

(1.) RULE, returnable forthwith. Heard finally with

(2.) THESE two review applications can be decided by a common judgment.

(3.) THE applicants are the original petitioners in Writ Petition Nos. 66/2009 and 67/2009. The facts giving rise to these review applications, are as follows : the applicants had filed an application objecting to the execution proceedings filed by the respondent Nos. 1 to 5. The respondent Nos. 1 to 5 had obtained a decree of injunction and thereafter they had put that decree to execution. After that decree was put to execution, the present applicants filed an application objecting to the execution of the decree. Their application came to be rejected. Hence, they had preferred the writ petitions. Those writ petitions were decided by this Court by a common order passed on 17th February, 2009. The writ petitions were dismissed. The applicants, therefore, seek review of that order passed in the writ petitions.