P.P.BHATT - (1.) I.A. No. 2405 of 2012.
(2.) THE present interlocutory application has been filed by the petitioner for recalling the order dated 19.7.2012 passed by this Court in WPC No. 5734 of 2010. For the reasons stated in this application, this interlocutory application is allowed. Accordingly, Order dated 19.7.2012 is hereby recalled. WP(C) No. 5734 of 2010 Heard the Learned Counsel for the parties.
(3.) FROM perusal of order dated 9.1.2012, it appears that this case was order to be heard along with S.A. No. 330/2006 under the heading "For Final Hearing" on 16.2.2012, but it appears that thereafter hearing of these cases have not taken place.;