V A JOSEPH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A recall application MCC no. 763 of 2014 has been filed on behalf of respondent no. 3 Vijay Kushwaha for recalling the judgment and order dated 11.09.2014. The same is supported by the affidavit of respondent no. 3.

(2.) HEARD learned counsel for the parties at length.

(3.) WHEN criminal writ petition no. 816 of 2013 was dismissed as infructuous on 11.09.2014 by this Court, it was observed as under: "Accordingly, the writ petition is dismissed as infructuous with the observation that the interim order dated 09.07.2013, passed by this Court, shall continue till the submission of final report before the court concerned and no further." By way of present recall application, respondent no. 3, principally, has sought following reliefs: