C.L.VERMA, J. - (1.) THE counsel for the applicant moved an application on 6.9.2000 a long with the affidavit with the prayer that the order dated 11.8.20(X) be recalled, restoration of Lakhcndcr be allowed and there vision of Bharal be dismissed.
(2.) HEARD the learned counsel for the applicant and perused the relevant papers on file. From perusal of file I find that the resolution No. 27 of 91 - 92/Azamgarh, was filed before this Court which was finally decided by the order dated 8.5. 1996 where by the revision was allowed and remanded to the trial Court for decision afresh. On 27.6.1996, the counsel for the opposite-party/applicant moved an application for recalling the order dated 8.5.1996. This application was allowed on 28.10.1996. Later on, another application as moved for recalling the order dated 28.10.96 and the same was allowed on 3 1 .7.98 whereby the order dated 28.10.96 was recalled. It means the restoration application of Lakhander is pending for disposal.
(3.) IN view of the above, the order dated 11.8.2000 is recalled and the applica­tion is restored to its original number. Let the registered notices be issued to other side. Fix 7.11.2000 for hearing on restora­tion application of Lakhender. Application allowed;