- (1.) We have heard Sri A.P. Mathur on the review application. We find that after hearing the learned counsel for the parties we had passed the operative portion of the order and thereafter a detailed order of the same date was passed. The Review application has been filed against the operative portion of the order and not against the main order. The learned counsel submitted that he was given the certified copy of the operative portion of the order and nothing else and consequently the review application was filed.
(2.) Considering the aforesaid and to remove all ambiguity, we allow the review application in the interest of justice. Both the orders dated 16.9.2014 are recalled.
(3.) Heard learned counsel for the parties.;