Anjani Kumar, J. - (1.) After hearing the learned counsel for the parties on 2nd May, 2002, the review application was rejected by me for the reasons to be recorded later on. Now here are the reasons for rej ecting the review application.
(2.) Petitioners-applicants filed the petition before this Court being Writ Petition No. 14809 of 2001. This writ petition was heard and decided by Hon'ble Mr. Justice O.P. Garg, as he then was. This Court vide its judgment and order dated 19th April, 2001, while dismissing the petition granted time till 31st December, 2001, for vacating the shop in question.
(3.) Petitioners have challenged the order passed in this Court before the Hon'ble Supreme Court by means of Special Leave Petition (Civil) No. 9224 of 2001. This special leave petition was dismissed by Hon'ble Supreme Court. The order passed by the Hon'ble Supreme Court runs as under : "Mr. P.S. Mishra, learned senior counsel urged that the High Court has not considered the subsequent event that has taken place. This contention is not reflected in the judgment of the High Court. The petitioners, if so advised, may move the review petition before the High Court. With the aforesaid observation, we dismiss this special leave petition.";