Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) PLAINTIFF -Respondent instituted a suit for permanent injunction in respect of suit property. The Defendants filed their written statement. During pendency of the suit, the Defendants moved an application under Order 12 Rule 6 Code of Civil Procedure to pass a decree in respect of part of suit property on the basis of admission of the Defendants in the written statement. The trial Court allowed the application vide order dated 14.09.1992 and passed a decree under Order 12 Rule 6 Code of Civil Procedure in respect of part of suit property. Being aggrieved with the said order, the revision petition was preferred by the Defendants before this Court but the same was dismissed by this Court vide order dated 22.05.1996. Thereafter the Defendants preferred review petition before this Court to review the order dated 22.05.1996, whereby the revision was dismissed.
(3.) DURING pendency of the review petition before this Court, the Defendants/Appellants preferred Special Leave Petition before the Hon'ble Apex Court, which was dismissed as withdrawn vide order dated 19.12.1996.;