W H TARGETT INDIA LIMITED Vs. S ASHRAF

JUDGEMENT

(1.) AN application for contempt and an application for review are considered analogously by consent of the parties.

(2.) THE application for contempt is filed, inter alia, alleging willful and deliberate violation and disobedience of the order dated December 3, 1998 passed by Satya Brata Sinha, J. (as His Lordship then was) in Matter No. 4241 of 1991. The said application for contempt was filed on or about December 2,1999.

(3.) AN application seeking review and re-calling of the said order dated december 3,1998, inter alia, directing mutation of the name of the writ petitioner in relation to the premises No. 145 Sundernagar, new Delhi, is filed by the respondents in the writ petition on or about July 5, 2000.