MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioner and perused the record.
(2.) The present petition has been filed challenging the order dated 07.12.2016 by which an application 161-Ga to recall the order dated 14.10.2016 has been allowed on cost of Rs.200/-.
(3.) A perusal of the record would reveal that the plaintiff Ramrathi had instituted Original Suit No.631 of 1996 in which an application 6-C was filed for temporary injunction. To make certain corrections in the application 6-C, an application was filed which was numbered 156-Ka. The said application 156-Ka was rejected by order dated 14.10.2016 by observing that there is no provision to amend an application because an application would not be a pleading.;