HEM PRASAD BHATT Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL. 33739/2021 The application has been heard by way of video conferencing.

(2.) Present application has been filed by the respondents seeking recall of the order dtd. 14/7/2021 and for dismissal of the present writ petition with costs.

(3.) Learned Counsel for the Applicants/ Respondents states that the present writ petition is based upon alleged non-compliance of the legal notice dtd. 1/5/2021 issued to the UOI /Respondents, and also forms the basis of the order dtd. 14/7/2021 passed by the learned predecessor Division Bench.