TANDON BROTHERS Vs. RAJESH PANDEY AND ANR.

JUDGEMENT

(1.) Union of India through the Secretary, Ministry of Defence has filed the present application seeking leave of Court to intervene in CPAN No. 1608 of 2006, being an application filed by the petitioner alleging contempt of the order dated 26.8.1988 passed by a learned Single Judge of this Court while allowing C.O. No. 10642(W) of 1986, operative part whereof reads as follows:

(2.) It is not in dispute that though the judgment and order dated 26.8.1988 was reversed in appeal by a Division Bench of this Court by judgment dated 8.6.1994, the Apex Court by its judgment and order dated 3.4.2001 upset the said Division Bench judgment. and restored the order of the learned Single Judge.

(3.) It is further not in dispute that on an application for review of the order dated 3.4.2001 filed by the Union of India, the Apex Court on 9.2.2004 passed the following order: