GO SHALA PANJRAPOLE Vs. SHAUKAT NABI SARWAR

JUDGEMENT

(1.) RULE returnable forthwith. Counsel for the respondents waive service.

(2.) ALL these four applications-petitions are for recalling the orders passed by this Court in Criminal Revision Applications which are stated to be passed without hearing the petitioner viz., Go Shala Panjrapole having its office at Malegaon, District Nasik. These petitions arise under the following circumstances.

(3.) THESE orders in four different cases came be to be challenged before this court by filing Criminal Applications No.210, 211, 212 and 213 of 1996. However, Go Shala the present petitioner, was not added as party respondent to these applications. This Court (Moorthy J.) on 7th November 1996 after hearing counsel for the petitioner and the public prosecutor for the State passed the following order: