SERVICE PROVIDER ASSOCIATION, BARNALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present application has been filed for recalling the order dated 2. 12.2025 passed by this Court by which, the main writ petition was dismissed for non-prosecution.

(2.) Notice of the applicaton to the counsel for the respondents.

(3.) Mr. Yatin Bunger, AAG, Punjab accepts notice on behalf of respondent-State and Ms. Farheen Bajwa, Advocate accepts notice on behalf of respondent No.2. and raises no objection for the grant of prayer as made in the present petition.