Vijender Jain, C.J. - (1.) THIS is an application under Section 151 of the Code of Civil Procedure preferred by Respondent No. 2 Haryana State Industrial Development Corporation Limited (for short. 'HSIDC') for recall of our order dated 20th July, 2007, - -vide which C.W.P. No. 10771 of 2007 was disposed of.
(2.) WHILE disposing of the writ petition, a direction was issued to the HSIDC to dispose of the application as well as the appeal of the Petitioners (non -applicants herein) within a period of four weeks from the date of the receipt of the aforesaid order. The main reason which has been given for recall of the order in question is that on the date when the same was passed, the appeal of the Petitioners as referred therein already stood disposed of after due hearing on 24th January, 2007, - -vide order dated 13th February, 2007 which was duly communicated to them, - -vide letter dated 20th February, 2007.
(3.) ALONGWITH this application, the letter dated 14th February, 2007 written by the Petitioners to the Chairman, Appellate Committee, Government of Flaryana has been placed on record as Annexure R2/ 1 in which that had admitted the receipt of order dated 13th February, 2007 on 20th February, 2007.;