SANTOSH KAKAR Vs. VIVEK BHUSHAN

JUDGEMENT

(1.) This petition under Article 227 of the Constitution is filed impugning order dated 30.03.2011 and 06.08.2012 of Administrative Civil Judge (ACJ), by the petitioner who was defendant in the suit.

(2.) In the suit that was filed by the respondent, the ACJ had permitted him to file Power of Attorney (POA) executed by its firm in favour of witness PW-1, vide order dated 30.03.2011. The petitioner filed an application under Section 151 CPC for recalling the said order. The same was dismissed by the ACJ vide the impugned order dated 06.08.2012. The said order is challenged by the petitioner in the instant petition. The grounds which have been taken to challenge the said order are the same which are taken before the ACJ.

(3.) I have heard the learned counsel for the petitioner and perused the records.