BHARTI DEVI Vs. ANANT RAM

JUDGEMENT

(1.) Prayer in the present application is for recalling the order dtd. 25/11/2019 whereby the criminal revision petition preferred by the petitioner was dismissed for non-prosecution.

(2.) Vide order dtd. 10/5/2022 passed by this Court, notice in the application was issued for today. The said order reads as under:-

(3.) Learned counsel appearing for respondent No. 1 submits that he has no objection, if the order dtd. 25/11/2019 passed by this Court, is recalled.