RAJ KUMAR Vs. KRISHNA DEVI

JUDGEMENT

(1.) Present applications have been filed for withdrawal of the oral statement dtd. 28/2/2023 as well as for recalling the order dtd. 28/2/2023.

(2.) Though, the said order dtd. 28/2/2023 was passed in the presence of the counsel for the appellants but as the appellants are not satisfied with the order and intend to argue the appeal on merits, this Court recalls the order dtd. 28/2/2023 and restore the appeal to its original number and status and thereby allow the said applications.

(3.) Present application has been filed to amend the memorandum of appeal.