- (1.) This interlocutory application has been filed for recalling the order dated 02.12.2011. In the I.A. Application, petitioner gave explanation for delay in filing counter affidavit. Accordingly, respondent no.2 prayed that order dated 02.12.2011 be recalled.
(2.) No rejoinder filed to aforesaid interlocutory application.
(3.) In view of the reasons given in interlocutory application, order dated 02.12.2011 is hereby recalled so far it relates to awarding of cost. Accordingly, I.A. No. 3653 of 2011 (in W.P. (S) No. 5730 of 2011) is disposed of.;