DEVI LAL CHAHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Present application has been filed on behalf of the respondents seeking recalling/modification of Order dtd. 21/11/2022. CM APPL. 3213/2023

(2.) We have heard learned counsel for the parties at length and with the consent of counsel for the parties, present writ petition is taken up today for consideration and the date already fixed i.e. 6/4/2023 stands cancelled. W.P.(C) 16022/2022 & CM APPLs. 50000/2022 & 2856/2023

(3.) The present writ petition has been filed by the petitioner with the following prayers: