Rajiv Sharma, J. - (1.) Heard Sri Shishir Chandra, learned Counsel for the applicants/petitioners.
(2.) Initially, the case was dismissed for non-prosecution on 29.8.2008. Thereafter, the recall application [C.M. Application No. 79867 of 2008] was moved, which was also rejected by the order dated 19.5.2009. Subsequently, the applicants moved an application for recall [C.M. Application No. 53196 of 2009] which too was rejected vide order dated 9.7.2009. By moving C. M. Application No. 119214 of 2009, the applicants prayed for recall of the order dated 9.7.2009. The said application was also rejected by means of the order dated 18.3.2010. Lastly, Sri Shishir Chandra, learned Counsel for the applicants, praying for recall of the order dated 18.3.2010, moved C.M. Application No. 28519 of 2010.
(3.) As cause shown by the learned counsel for the applicants is sufficient, all the applications are allowed and the orders dated 18.3.2010, 9.7.2009, 19.5.2009 and 29.8.2008 are recalled. The writ petition is restored to its original number.;