KALYAN GANGULY Vs. GANESH PRASAD CHAKRABORTY

JUDGEMENT

(1.) BY this application, petitioner is seeking recall of order dated 19.12.2014, which is reproduced as under : -

(2.) LEARNED counsel for the petitioner states that the petitioner has withdrawn the revision petition under the mistaken impression that after getting dues from M/s Nath Constructions, the petitioner was required to execute sale deed in favour of the respondent/complainant. We do not find merit in this plea because the order is clear and it records that the petitioner reserves his right to avail of his remedy against the respondent M/s Nath Constructions through Proprietor Mr.Amitabh Singh by resorting to appropriate proceedings.

(3.) IN view of the above, we do not find any reason to recall the order after withdrawal of the revision petition.