SHAMIM ALAM Vs. DINESH AGGARWAL

JUDGEMENT

(1.) THIS recall/review application (No. 276 of 2009) has been filed by the election -Petitioner (Applicant) to recall the order dated 8 -4 -2009 passed by this Court on the adjournment application.

(2.) IN this petition, on 25 -3 -2009, the Petitioner moved an application for adjournment. The application was opposed by the Respondent. The order was passed on 25 -3 -2009 to the following effect: The application is allowed on payment of Rs. 1, 000/ - (Rupees one thousand) as cost. The cost shall be deposited by the Learned Counsel for the Petitioner in the account of High Court Legal Aid Committee before the next date fixed in the petition. List on 8th of April, 2009 at the consent of the Learned Counsel for the parties.

(3.) ON 8 -4 -2009, the election petition was taken up and on that application for adjournment was moved on behalf of the Petitioner, which was opposed by the Learned Counsel for the Respondent. This Court passed an order to the following effect: The adjournment application is allowed on payment of Rs. 2, 000/ - (Rupees two thousand) as cost. The cost shall be deposited by the Learned Counsel for the Petitioner in the account of High Court Legal Aid Committee. If the cost imposed on earlier date i.e. 25 -03 -2009 and today is not deposited within a week from today, the election petition shall stand dismissed without reference to the Court. List on 27th of April, 2009 for orders.