Krishna Murari, J. - (1.) THIS is an application seeking modification of the order dated 21.10.2011 It is alleged that an order directing the parties to maintain status -quo with respect to nature and possession over the land in dispute though was dictated in open Court but has not been transcribed.
(2.) A perusal of shorthand book of the Secretary confirms that stay order was dictated in open Court. Sri N.C.Rajvanshi, learned Senior Advocate appearing for the respondents also does not dispute the fact. It appears due to inadvertent mistake the part of the order could not be transcribed. In view of above, the modification application is allowed and the order dated 21.10.2011 is recalled and the following fresh order is being passed :
(3.) HEARD Shri S.K. Tyagi, learned counsel for the petitioners and Shri N.C. Rajvanshi, learned Senior Counsel assisted by Shri Chandra Bhan Gupta, who has accepted notices on behalf of respondent no. 4.;