Dipak Misra, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The present appeals, by special leave, call in question the legal propriety of the order dated 11.1.2013 passed by the learned Single Judge of the High Court of Karnataka at Bangalore in CMP No.122 of 2012 and the order dated 17.12.2013 passed in review, i.e., I.A. No.1 of 2013.;