- (1.) Leave granted in both the Special Leave Petitions.
(2.) By this common judgment, we propose to dispose of both the aforesaid appeals. The Appeal arising out of Special Leave Petition (C) No. 23141 of 2007 has been filed challenging the order dated 31st August, 2007 rejecting the preliminary issue raised by the appellant in OJC No.3662 of 2002. The Appeal arising out of Special Leave Petition (C) No. 5130 of 2009 has been filed challenging the final order dated 24th November, 2008 in OJC No. 3662 of 2002 upholding the order dated 27th September, 2001. CIVIL APPEAL NO.1013 OF 2013 [Arising out of SLP (C) No. 23141 of 2007]
(3.) We may notice here briefly the facts as noticed by the High Court.;