CHATUBAN AGARWAL Vs. T NAGAMANI

JUDGEMENT

(1.) These Civil Revision Petitions are taken up for final disposal at the time of hearing of the vacate stay applications, with the consent of both the counsel.

(2.) In C.R.P.No. 5372 of 2000 on 11-12-2000, this Court made the following order:-

(3.) Subsequent thereto, on 6-11-2001 the C.R.P. was admitted and in C.M.P.No. 23850 of 2000, interim stay was granted.