R.H. Zaidi, J. - (1.) Heard Mr. V.C. Misra, Advocate, for the applicant as well as Mr. Sankatha Rai, Advocate.
(2.) Mr. V.C. Misra has vehemently urged that the order dated 18.1.2002 is a forged document and appears to have been prepared by the contesting respondents in collusion with the officials of this Court. Mr. Sankatha Rai, Advocate, who was a counsel for the petitioner in the said case, has also stated that on the said date the case was not listed or presented before this Court nor any order was passed at his instance or otherwise by this Court.
(3.) I have considered the submissions made by the learned counsel for the parties and also perused the record.;