Vikram Nath, J. - (1.)Today there is illness slip of Shri J.C. Srivastava, one of the learned counsel for the petitioner. From the order sheet it transpires that the application of the respondents registered as C.M. Application No.12287 of 1982 dated 26.11.1982 is pending for consideration, whereby the respondents had prayed for recalling the order dated 7.5.1982, said to have been passed on an alleged compromise which infact was based upon a forged Vakalatnama and that the respondents had never put any signatures either on the Vakalatnama or on the compromise.
(2.)Further, C.M. Application No.12288 of 1982 filed by the respondents is for placing the original record of this petition in a sealed cover and in safe custody. On the said application an order was passed on 26.11.1982 whereby the operation of the order dated 7.5.1982 was stayed and further direction was issued to keep the original file, excluding the present application, in a sealed cover while the present application would be placed before the Court in open cover.
(3.)According to learned counsel for the respondents, Shri A.S. Chaudhary, no objections or counter affidavit has been filed in response to the aforesaid applications for recalling the order dated 7.5.1982. He further submits that the only effort of the counsel for the petitioner was to delay the matter somehow or the other.