AMARINDER SINGH BAWA Vs. JASWANT SINGH

JUDGEMENT

(1.) This is an application under Sec. 151 CPC for recalling the order dtd. 22/5/2025 passed in CM-10128-CII-2025 vide which the said CM has been dismissed for non-prosecution.

(2.) For the reasons stated in the application which is supported by an affidavit, the application is allowed and the order dtd. 22/5/2025 is recalled and the CM-10128-CII-2025 is ordered to be restored to its original number.

(3.) Learned counsel for the petitioner has submitted that in view of the above, the petitioner be permitted to withdraw the present petition with liberty to raise all pleas and lead evidence in support of his pleas during the course of trial.