BACHAN SINGH KUMAR Vs. STATE & ORS

JUDGEMENT

(1.) These applications are filed by the appellant to recall the order dated 25.2.2014, by which the appeals were disposed of as pressed and time of around 3 years was granted to the applicant/appellant to vacate the ground floor and first floor of the property bearing no. E-108, East of Kailash, New Delhi. The order dated 25.2.2014 of which recall is sought reads as under:-

(2.) As per the statement made in the present applications the applicant/appellant states that his earlier counsel cheated and defrauded him by taking signatures on the affidavit of undertaking dated 18.3.2014 to vacate the suit premises by 31.12.2016, and which was filed in this Court pursuant to the order dated 25.2.2014. The applicant/appellant states that he did know what he was got made to sign by the earlier counsel Mr. N. Prabhakar,Advocate. It is stated that the earlier counsel when called upon only said that the appeal is pending and he did inform the appellant/applicant that the appeal stood disposed of by granting time on 25.2.2014. Applicant/appellant also pleads that he has filed a complaint with the Bar Council against Mr. N. Prabhakar, Advocate, and copy of which is attached with the present applications.

(3.) This Court knows that it is Kalyug. Not only it is Kalyug we are at a deep end in Kalyug. In such age and time surely it is inconvenient and unknown for litigants to make totally false allegations against an earlier counsel that the applicant/appellant was properly informed, and which is done for the sake of convenience for seeking the recall of the order dated 25.2.2014 with the same malafide object the complaint against the earlier counsel is filed in the Bar Council. This Court does accept anything else from dishonest litigants and who would go to any lengths to take favourable orders from the courts.