VASANTRAO GOVINDRAO BAKAL Vs. VIRESH SHRIRAMJI ASHTANKAR

JUDGEMENT

(1.) This is an application filed on behalf of respondent No.1 seeking recall of the order dated 06/10/2020 passed by this Court in the present writ petition. By the said order, this Court issued notice for final disposal in the writ petition, further granting interim stay in terms of prayer clause-3.

(2.) This Court also noted in the said order that on the said date of hearing, there was no appearance on behalf of the caveator/respondent No.1. The learned counsel appearing for respondent No.1 relied upon the copy of the cause list of the said date to show that despite his caveat being on record, his name was not shown in the cause list due to which, he could not appear before this Court. On this ground, it is submitted that the aforesaid order needs to be recalled.

(3.) A perusal of the copy of the cause list shows that the name of the learned counsel for the caveator/respondent No.1 was not shown and therefore, the learned counsel could not appear before this Court. In these circumstances, while considering the present application, this Court again heard the learned counsel for the rival parties on the question of grant of interim relief.