Sema, J. - (1.) Parties are heard.
(2.) In all these applications, the applicants sought to review/clarify/modify the judgment and order of this Court rendered on 17-12-2002 in batches of Civil Appeals.
(3.) At the outset, we make it clear, that this Bench is not sitting on appeal over the judgment rendered by this Court on 17-12-2002. Factual Matrix leading to the filing of the present petitions is, therefore, obviated.;