MADAN LAL SHARMA Vs. NISHA SINGH

JUDGEMENT

(1.) IN sequel to order dated 25.2.2011 reply stands filed. Mr. Vinay Kuthiala, learned counsel for the respondent, on the basis of the instructions imparted to him by his client submits that respondent intend to file a review against the judgment dated 16.12.2009 rendered in CWP-T No. 2535/2008. The operative portion of the judgment reads thus:

(2.) MR. Vinay Kuthiala submits that the petitioner, on the basis of the judgment dated 16.12.2009, is required to be paid huge amount. However, in order to balance the equities between the parties, the methodology was evolved with the consent of the parties whereby the arrears of the petitioner, now for the time being, will be restricted to three years. The payment and release of three years shall abide by the outcome of review or any Letters Patent Appeal to be preferred against the judgment dated 16.12.2009.