- (1.) HEARD Mr. Ranjeet Singh for the petitioner/appellant and perused the impugned order. Mr. Ranjeet Singh strenuously contended that the impugned order is based on an erroneous premise inasmuch as no similar application was moved by the petitioner/appellant, which was dismissed on 25th July, 2003.
(2.) IN such a situation, in our judgment, the appropriate course for the appellant would be to prefer an application for recall of the order before the learned Single Judge. Learned Counsel for the appellant states that he would prefer such an application within three weeks from today. IN case the said application is preferred, we expect that the learned single Judge would be benevolent to dispose off the same within a period of four weeks thereafter. In the aforesaid manner, this appeal is finally disposed off. Petition disposed of. .;