SANJAY GUPTA Vs. SANJAY KUMAR

JUDGEMENT

(1.) BY means of this Review Petition, the Petitioner Sh. Sanjay Gupta prays for that the judgment 3.8.2011 in which certain remarks have been passed against him be recalled/modified.

(2.) THE Petitioner Sh. Sanjay Gupta has prayed that the following observations made in the judgment dated 3.8.2011 be recalled and expunged:

(3.) THE Petitioner filed his affidavit in response to the aforesaid order and according to him he came to know about the fact that the stay order had been declined on 9.7.2008 only when he received copy of the order dated 15.6.2011 passed by this Court. He gave no explanation as to why interim order was granted without issuing notice to the other side in a matter which had been pending in the Court of the Divisional Commissioner for more than 3 years and the other side was represented by counsel.