- (1.) This petition was listed for orders on 17-9-1991, when the case taken up, Sri K. P. Pandey, learned counsel for the petitioners, made an oral request that the petition may be dismissed to which Sri M. D. Misra, learned counsel for the respondent had no objection. Earlier also the petitioners had moved an application on 23-8-1991 to dismiss the petition as not pressed. Accordingly, the following order was dictated in open Court: - "The petitioners have moved an application on 23-8-1991 to dismiss this petition as not pressed. Sri. K. P. Pandey learned counsel for the petitioner makes an oral prayer also that this petition may be dismissed to which Sri M. D. Misra learned counsel for the respondent has no objection. Accordingly this petition is hereby dismissed as not pressed with no order as to costs." Dt. 17-9-1991.
(2.) After the said order was transcribed, Mr. Swaraj Prakash, Advocate, who was engaged by the petitioners earlier, appeared and made a request that the order may not be signed as Sri K. P. Pandey, Advocate, who was engaged subsequently had no power to make such a request for dismissing the writ petition without his concurrence. On his request the order was not signed on 17-9-1991.
(3.) Sri S. Prakash, and Sri K. P. Pandey learned counsel for the petitioners and Mr. M. D. Misra learned counsel for the respondents have been heard today.;