PURAN SINGH Vs. DIRECTOR, DIRECTORATE OF PRINTING

JUDGEMENT

(1.) THE writ petition was disposed of on August 11, 2011 granting partial relief to the writ petitioner. On said date nobody appeared for the respondents as recorded in the memo of parties.

(2.) VIDE CM No.2108/2012 it is prayed that the order dated August 11, 2011 be recalled and vide CM No.2109/2012 it is prayed that 142 days delay in seeking recall of the order dated August 11, 2011 be condoned.

(3.) LEARNED counsel for the respondents concedes as above. Therefore, CM No.2108/2012 and 2109/2012 are allowed. Order dated August 11, 2011 is recalled.