AJAY KUMAR Vs. PASCHIMANCHAL VIDYUT VITRAN NIGAM LTD.

JUDGEMENT

(1.) Sri Kartikeya Saran, learned counsel appearing on behalf of the respondents has pressed his application for recall of my order dtd. 9/11/2022.

(2.) I do not see any reason to recall my order dtd. 9/11/2022. The order dtd. 9/11/2022 has been complied with and the C.J.M. has ensured the appearance of the Executive Engineer today in the Court.

(3.) Sri Kartikeya Saran, learned counsel has identified the Executive Engineer, the respondent no.2, namely, Sri Akshay Kumar. Since Sri Akshay Kumar was summoned in the Court only because counter affidavit was not filed in time. Now counter affidavit has been filed on 14/11/2022, this Court finds no reason for continued presence in person of the respondent no.2. His appearance is exempted.