HARISH CHANDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application that has been filed under Sec. 482 Cr.P.C. for modification/recalling of the order dtd. 7/9/2021 whereby the criminal revision has been dismissed as withdrawn on the statement made by the counsel appearing for the petitioner.

(2.) Learned counsel appearing for the applicant/petitioner herein contends that he in fact intended to address arguments on merit and never intended to withdraw the revision petition.

(3.) Keeping in view the averments made, the order dtd. 7/9/2021 passed by this Court is hereby recalled and the criminal revision petition is restored to its original number and is taken up for hearing today itself.