ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) These appeals are directed against the final judgment and order dated 03.11.2016 passed by the High Court of Delhi at New Delhi in R.S.A. No.188 of 2010 whereby the High Court allowed the RSA filed by the respondents herein and order dated 26.04.2017 in CM(Application) No.46865 of 2016 by which the High Court dismissed the application for re­hearing of the second appeal filed by the appellant herein.
(3.) A few facts need mention hereinbelow for the disposal of the appeals, which involve a short point.;