NISHA BHARDWAJ Vs. SH. ASHOK KUMAR AND ORS.

JUDGEMENT

(1.) WITH the consent of parties, the revision petition is disposed of on the following terms:

(2.) IT is made clear that the present lis is disposed of in view of the definitive/authoritative law laid down by their Lordships of the Hon'ble Supreme Court in Harrington House School v. S.M. Ispahani and Anr. : (2002) 5 SCC 229. The pending application(s), if any, also stands disposed of. No costs.