Anubha Rawat Choudhary, J. - (1.) Heard Rajeev Ranjan Tiwary, counsel appearing on behalf of the petitioners.
(2.) Heard Mr. Abhishek Kumar Dubey, counsel appearing on behalf of the respondents.
(3.) Counsel for the petitioners submits that this petition has been filed for modification order dated 31.07.2018 passed in W.P. (C) No. 3780 of 2013 seeking a direction upon the respondents to accept the license fee as directed by this Court and further for direction upon the respondents to withdraw the letter dated 08.11.2018. He further submits that due to certain error on the part of his office, the payment could not be made within the stipulated timeframe as mentioned in order dated 31.07.2018. The counsel submits that initially an application was filed for issuance of certified copy, but his advocate clerk did not deposit the requisite Stamp and accordingly the application for issuance of certified copy was rejected on 12.09.2018 and thereafter fresh application for certified copy was filed on 09.10.2018 and the certified copy was received by the petitioner only on 24.10.2018 and thereafter he approached the authority for depositing the amount.;