JYOTI BELUR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This application has been filed to recall the order dated 9.4.2013 passed by this Court on merits in Criminal Revision No.2708 of 2010 "Smt. Jyoti Belur Vs. C.B.I. through Inspector".

(2.) Learned counsel for the applicant-revisionist has submitted that the adjournment slip was sent by learned counsel for the applicant-revisionist and as such he was under a bonafide belief that the matter might have been adjourned. But subsequently he came to know that the criminal revision has been dismissed. It has also been submitted that this Court has the power to recall its order in which the opportunity of hearing has not been afforded to learned counsel for the applicant-revisionist.

(3.) Learned counsel appearing for opposite party has submitted that there is no provision in Code of Criminal Procedure to recall an order passed on merits.