- (1.) Heard Sri B.B. Paul, learned counsel appearing for applicant-respondent no. 3 and Sri K. Shailendra, Advocate, for petitioner.
(2.) This is an application for recall of judgment dated 16.7.2012 passed by this Court deciding the writ petition in absence of counsel appearing on behalf of respondents no. 3 and 4. This application has been filed on behalf of respondent no. 3, Sri Rajendra Prasad Agarwal.
(3.) Sri B.B. Pual, learned counsel for applicant stated that the case could not be marked and, therefore, none could appear on 16.7.2012. This fact has been stated in para 5 of affidavit sworn by Sri Rajendra Prasad Agarwal himself on the basis of personal knowledge.;