B.AMIT STHALEKAR,J. - (1.) Civil Misc. Recall Application No. 377927 of 2016 dated 05.12.2016 for recall of the order dated 25.11.2016 is taken up. Perused the affidavit filed in support of the application. Sufficient ground has been made out.
(2.) The restoration application is allowed and the order dated 25.11.2016 is recalled. The case is restored to its original number.
(3.) Heard Sri Siddharth Singhal, learned counsel for the petitioner and learned Standing Counsel for the respondents-State. The petitioner is seeking quashing of recovery certificate dated 26.10.2013 as well as order dated 28.06.2013 passed in Stamp Case No. 145 of 2006-07 (State v. Chhunnan Ahmad) .;