- (1.) This revision was initially allowed on 10.1.2002, however the said judgment was set aside by the Supreme Court on 30.3.2012 and matter was remanded. The Supreme Court judgment in M/s. Puspa Sahakari Awas Samiti and others v. M/s. Gangotri Sahakari Awas Samiti, , : 2012(1) ARC 896. The Supreme Court had directed the Chief Justice to nominate a Judge to hear and dispose of the Civil Revision within six months. There after it was nominated to me. It could not be decided within the time frame fixed by the Supreme Court due to the reason that I made efforts on several dates to persuade the parties to settle the dispute amicably and in this regard different orders were passed on the order sheet. As late as 10.1.2013 following order was passed on the order sheet: 10.1.2013 Learned counsel for both the parties state that now there is ample concrete possibility of compromise and pray for three weeks adjournment. List on 5.2.2013. On 23.5.2013 when judgment was reserved following order was passed: Heard learned counsel for both the parties. Judgment reserved. Before arguments could start, learned counsel for applicant filed a supplementary-affidavit giving a particular type of offer. Learned counsel for respondent stated that extensive efforts made by the Court for settlement of the dispute amicably had already failed and the opposite party was not at all interested in the offer made by the applicant through supplementary-affidavit.
(2.) Since 1.7.2013 till the last working day, I was sitting at Lucknow. Accordingly, today the judgment is being delivered.
(3.) Heard learned counsel for both the parties.;