ROHINIRAJA SANKARAN Vs. RAJIV GAUBA

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned counsel appearing for the petitioner.

(2.) The petitioner points out violation of the direction of this court as contained in the judgment and order dtd. 20/2/2018 delivered in WP(C)No.1326 of 2016 filed by the petitioner.

(3.) Mr. Somik Deb, learned counsel appearing for the petitioner has made a statement that the said judgment has reached its finality but while giving effect to the judgment, the following direction has been intentionally disobeyed by the respondents :