HEERALAL TEWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) This is an application seeking condonation of delay in filing application for recall of order dated 18.11.2011. The application was dismissed for want of prosecution on 14.08.2014 but has been restored to its original number by means of order dated 1.10.2018. Cause shown in affidavit filed in support of the application is sufficient, as such, delay in filing recall application is condoned.

(2.) This is an application seeking recall of order dated 18.11.2011 whereby earlier application for for recall of order dated 11.02.2010 had been rejected for want of prosecution. Delay in filing the application has already been condoned. Although this application was rejected for want of prosecution on 14.08.2014 but by means of order dated 01.10.2018 has been restored to its original number. Cause shown in the affidvit filed in support of the application is sufficient and as such the order dated 18.11.2011 is hereby recalled restoring C.M.Application No.67775 of 2010 to its original number.

(3.) Application seeking condonation of delay in filing recall application[C.M.Application No.67775 of 2010] filed in Court today is taken on record. Cause shown in affidavit filed in support of the application is sufficient, as such, delay in filing recall application is condoned.