VIDHYADEEP CHARITABLE TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Present Misc. Civil Application is submitted by the applicant - original appellant for the purpose of recalling of an order dated 19.9.2019 and for seeking further appropriate directions. The relief clause contained in Para.9 is reproduced hereinafter :

(2.) Before dealing with the reliefs prayed for in this application, we may observe that few facts are required to be considered.

(3.) In view of aforesaid track record of the present proceedings, in essence, a final decision was to be taken in a time bound schedule since the time of admission process was running against the applicant - institute. But then since the decision was not taken despite aforesaid situation, the applicant - original petitioner has preferred this Misc. Civil Application for recalling of an order and to deal with appeal as also with various reliefs as referred to above.