PREM BALLABH SATI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) This is application MCRC No. 363 of 2010, moved on behalf of the petitioners/applicants for recalling of order dated 15.09.2008, passed by this Court in Criminal Miscellaneous Application (C482) No. 386 of 2004.

(2.) Heard, and perused the affidavit and counter affidavit filed in support of the recall application.

(3.) Learned counsel for the petitioners/applicants submitted that the order dated 15.09.2008, was passed by this Court due to inadvertence, as no such statement, for not pressing the application was made by the counsel for the petitioners.