Allahabad High Court
New Okhla Industrial Development ... vs Harnand Singh (Deceased) And 4 Others on 22 July, 2021
Author: Vivek Agarwal
Bench: Vivek Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 49 Case :- CIVIL MISC REVIEW APPLICATION No. - 130 of 2021 Applicant :- New Okhla Industrial Development Authority(Noida) Opposite Party :- Harnand Singh (Deceased) And 4 Others Counsel for Applicant :- Kaushalendra Nath Singh Counsel for Opposite Party :- Shailesh Upadhyay Hon'ble Vivek Agarwal,J.
Sri Kaushalendra Nath Singh, learned counsel for applicant and Sri Rishi Kant Rai, learned counsel for opposite party are present.
This review petition has been filed seeking review of order dated 08.02.2021 passed in First Appeal (Defective) No. 26 of 2021, on the ground that at the time of the arguments, learned counsel for applicant could not point out that the Supreme Court has already issued notices in Special Leave Petition (Civil) Diary No (s). 17010 of 2018 (Arising out of impugned final judgment and order dated 10.03.2014 in FA No. 49/2005 10.03.2014 in FA No. 266/2013 03.02.2015 in FA No. 957/2003 03.02.2015 in FA No. 955/2003 18.05.2015 in FA No. 500/2002 18.05.2015 in FA No. 510/2002 18.05.2015 in FA No. 512/2002 18.05.2015 in FA No. 279/2015 22.09.2015 in FA No. 365/2015 21.12.2015 in FA No. 645/2015 22.12.2015 in FA No. 407/2014 12.05.2016 in FA No. 521/2008 24.05.2016 in FA No. 835/2014 passed by the High Court of Judicature At Allahabad) Chandra Bhan Sharma and Others vs. The State of Uttar Pradesh through Collector and Others. Therefore, he prays that operation of the order be made subject to the outcome of Special Leave Petition (Civil) Diary No. 17010 of 2018.
This request is not opposed by Sri Rishi Kant Rai, learned counsel for opposite party.
Accordingly, review application is partly allowed. It is made clear that operation of this order will be subject to the outcome of Special Leave Petition (Civil) Diary No. 17010 of 2018.
It is further clarified that respondent herein upon submitting an undertaking to the effect that they shall indemnify the applicant/appellant in terms of the final orders to be passed in Special Leave Petition (Civil) Diary No. 17010 of 2018, can get the order executed.
Order Date :- 22.7.2021/Vikram/-