D. N. Patel, J. - (1.) This civil review application has been preferred for review of an order passed by this Court in C.M.P. No. 3 of 2014 dated 3rd September, 2014.
(2.) Counsel appearing for the applicant submitted that earlier the order was passed in a writ petition being W.P.(C) No. 1785 of 2007 dated 17th December, 2012. Agaist this order S.L.P. was preferred before the Hon'ble Supreme Court being S.L.P. (C) No. 18422 of 2013 which was disposed of by Hon'ble Supreme Court vide order dated 25th October, 2013. The said order reads as under. "UPON hearing counsel the Court made the following. ORDER The Special leave petition is dismissed. However, we extend the time granted by the High Court to close the service, painting and denting activities, till March, 31, 2014. Further, we also give liberty to the petitioner to seek clarification of the connotation "service" which has been directed to be closed by the High Court by the impugned order as mentioned in paragraph 53."
(3.) Earlier the denting and painting activities of the respondent was stopped by this Court as well as its services were also closed down and hence, it was permitted by Hon'ble Supreme Court for getting clarification of connotation "service".;