- (1.) Slp(C) 24198 of 2004 Leave granted. Civil Appeal Nos. 8062 and 8063 of 2011 The delay of 3665 days in filing and 19 days in refilling Special Leave Petition (Civil) No. 31134 of 2009 in which leave has already been granted and Civil Appeal No. 8063 of 2011 has been registered is condoned. Both the Civil Appeals i.e. Civil Appeal Nos. 8062 of 2011 and 8063 of 2011 are by the Plaintiff/appellant whose suit for specific performance has been dismissed by the learned trial Court as well as by the High Court by order dated 16.02.1999. The Appellant had challenged the said order of the High Court in Special Leave Petition (C) No. 9270 of 2001 arising out of C.C. No. 3033 of 2001, which was answered in the following terms: "Delay condoned. Dr. Rajiv Dhawan says that in the facts and circumstances of the case, more appropriate to file an application for review, and as such withdraws the SLP. The Special Leave Petition is dismissed as withdrawn."
(2.) Thereafter, the Appellant filed review petition No. 245 of 2002 before the High Court which was dismissed by order dated 20.02.2008. This order has been challenged in Civil Appeal No. 8062 of 2011. Civil Appeal No. 8063 of 2011 is against the main order dated 16.02.1999 of the High Court.
(3.) Yet another case, i.e., Civil Appeal arising out of Special Leave Petition (Civil) No. 24198 of 2014 has been filed, which is directed against a subsequent order of the High Court affirming the decree of eviction passed against the Appellant by the learned trial Court.;