MAHAVEER SINGH Vs. NARAYAN

JUDGEMENT

(1.) An application has been filed for recalling the order dated 6.9.2005 whereby this Court passed a peremptory order and for recalling the order dated 11.10.2006 passed by the Deputy Registrar (Judicial) in compliance of the peremptory order mentioned above.

(2.) It is the case of the applicant that in compliance of the peremptory order, notices were filed. However, instead of filing the correct notice, inadvertently wrong notices were filed.

(3.) Accordingly, the order dated 6.9.2005 and order dated 11.10.2006 are recalled and it is directed that the appeal be restored to its original number.