- (1.) Delay in filing the review petitions is condoned. The applications u/s 5 of the Limitation Act stand allowed.
(2.) In all these review petitions common question of law and facts are involved since they have been filed seeking review of the order dt. 11.8.2017, these review petitions are decided by this common order.
(3.) By way of these review petitions, the applicants have prayed for the following relief:- "It is, therefore, respectfully prayed that this review petition may kindly be allowed and in the judgment of Hon'ble Division dt. 11.8.2017 it be further clarified that in addition to para no.40, para no.43 to 47 shall not be treated as conclusion for either side and further the observations made by the Hon'ble Single Bench to that extent from para no.43 to 47 be nullified and will not come in the way of either side as observed by the Hon'ble Division Bench qua para no.40 to that extent also observations made in para no.43 to 47 be nullified otherwise the present appellants/review petitions namely Dr. Smt. Shobha Tomar and Dr. Anurag Tomar shall be hauled in contempt and in spite of the fact that the observations made by the Hon'ble Division Bench qua para no.40 has been diluted and further order dt. 4.8.2016 already stood set aside by the competent authority vide order dt. nd September, 2016 in such circumstances, the review petition deserves to be allowed as prayed for.";