Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
IA 2/2007 in CIVIL APPEAL NO. 2388 OF 2007
KAMLA DEVI PODDAR & ANR. ....Appellant (s)
VERSUS
MAHENDER PRATAP GARG & ORS. ....Respondent(s)
O R D E R
There is no need to clarify or modify the order dated 4.5.2007 passed by us in
the matter. The application for clarification is accordingly dismissed. However, it
would be open to the applicants/appellants to challenge the order rejecting the prayer
for accepting the affidavit evidence in accordance with law in an appropriate forum.
......................J.
(TARUN CHATTERJEE)
......................J.
(HARJIT SINGH BEDI)
NEW DELHI,
February 25, 2008.