- (1.) This is an application for review of the judgment and order dated 25/04/1994 passed by the Division Bench to which I was a party. By the said judgment and order Appeal No. 514 of 1992 was dismissed but it was held that the appellant M / s. Abhijit it Tea Company Pvt. Ltd. was entitled to be paid back the sum of Rs. 19,33,873.74 p. lying with the Registrar, original side of this Court being part of the amount deposited by the Registrar pursuant to the order of the Division Bench dated 10/10/1991. By the said order dated 25/04/1994 we directed the Registrar, original side of this Court to pay the said sum of Rs. 19,33,873.74 p. with accrued interest thereon to M/s. Abhijit Tea Co. (P.) Ltd. after deducting his commission within 4 weeks from the date of the said judgment and order.
(2.) The New Red Bank Tea Co. Ltd. and Sri Rebin Pal who are the respondents Nos. 4 and 5 in the said Appeal No. 514 of 1992 being aggrieved by the said direction of refund of the sum of Rs, 19,33,873.74, with accrued interest, have filed the instant review petition.
(3.) The Learned Advocate for the respondent raised an objection as to maintainability of the review application.;