A MANOHAR PRASAD Vs. INTEGRATED FINANCE COMPANY LTD

JUDGEMENT

(1.) The above petitions have been filed praying for recall of the Judgment dated 14.9.2018 passed by this court in Criminal Appeal Nos.94 to 96, 150, 151, 152, 153, 154, 155 to 157, 183, 184, 185 and 403 to 416 of 2006 by the 3rd Accused/3rd Respondent. This court had earlier by a common judgment dated 14.09.2018 had set aside the judgment of acquittal against the petitioner and two others. The details of the criminal appeal and the C.C.Nos. are extracted in the Judgment dated 14.9.2018.

(2.) The above petitions have been filed interalia on the following grounds:

(3.) The Respondent had filed a common counter affidavit stating that it is a fact that this court on 5.12.2017 and 6.12.2017, transferred all the appeals to the court of session, and that thereafter the cases were listed on 21.12.2017 as per the court slip dated 19.12.2017. The affidavit further states that on 21.12.2017, all the criminal appeals were taken for hearing and that the earlier orders of transferring the cases to the session's court were orally recalled in the presence of both the counsels.