SAHIL OVERSEAS Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This application has been filed under Section 151 of the Code of Civil Procedure for recalling/modification of order dated 11.05.2012, whereby respondent no. 2 was directed to take a decision on the representation (Annexure P-3) within one month from the date of receipt of certified copy of the order.

(2.) It has been stated in the application that a copy of representation (Annexure P-3) was filed with respondent no. 3 and not respondent no. 2. It has further been stated that respondent no. 3 does not fall within the territorial jurisdiction of this Court and prayer for recall on the aforesaid ground has been made.

(3.) Notice of this application was issued to learned counsel for the non-applicant/petitioner. Mr. Jagmohan Bansal, Advocate for the nonapplicant/petitioner states that he has no objection to the recall of the aforesaid order.