Punjab-Haryana High Court
N.K. Rana And Ors vs State Of Haryana And Ors on 14 July, 2016
277 CM-9437-CWP-2015 in CWP-6740 of 2003
N.K. RANA AND ORS. VS STATE OF HARYANA AND ORS.
Present : Mr. KDS Hooda, Advocate
for the applicant-petitioners.
Mr.Sandeep Vashisht, DAG, Haryana.
Mr.Pritam Saini, Advocat for HSMITC.
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This is an application for recalling of the order dated11.03.2015 whereby the petition was disposed of.
Learned counsel for the applicant-petitioners has argued that the case of the petitioners has not been dealt with in accordance with law only because the petitioners were not present and that is why by the order dated 11.03.2015 liberty was granted to the petitioners to move an application for revival.
Learned counsel for HSMITC-respondent No.2 states that though there is nothing on merits, yet he has fairly accepted that the order was there and consequently state that he would have no objection if the order is recalled and the case be set down for regular hearing.
Consequently the order dated 11.03.2015 is recalled and the case is restored to its original number.
To be listed as per roster.
( AJAY TEWARI )
July 14, 2016 JUDGE
Sunita
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