- (1.) By means of the present election petition the election of the respondent No. 1, Sri Ram Charitra, for the Legislative Assembly from 177, Khalilabad (Reserved) (I) constituency is questioned.
(2.) On 15-9-1992 the case was fixed for settlement of issues on which date the counsel appearing for the respondent no. 1, Sarvsri S. N. Singh and R. N. Singh, made a statement to the effect that their instructions have been withdrawn and they no longer represent the respondent No. 1. No other person was before the Court representing the respondent No. 1. Even the respondent No. 1 himself was not present. These circumstances led the Court for passing the following order : "Sarvsri S. N. Singh and R. N. Singh, learned counsel for respondent No. 1, state that their instructions have been withdrawn by the client and they are not representing him. The respondent No. 1 himself is not present. In this view of the matter, let the election petition be proceeded ex parte. Learned counsel for petitioner filed the documents, but they are not admitted or denied as the learned counsel for respondent No. 1 have withdrawn. The document may be brought on record. List for ex parte evidence on 23-9-1992"
(3.) On the next date fixed, the respondent No. 1 moved an application, which is posted for consideration today, for recall of the order dated 15-9-1992 by engaging Sarvsri S. S. Singh and Amber Nath Rai, as his counsel.;