- (1.) Appeal is restored to its original number vide order of date passed on recall application. As agreed by learned counsel for parties, we proceed to decide this appeal at this stage.
(2.) With the consent of parties, requirement of paper book is dispensed with and we proceed to hear appeal on the basis of record of appeal and Court below.
(3.) Heard Sri Chhotey Lal Yadav, learned counsel for appellants and Sri Anil Srivastava, Advocate for respondents.;