JUDGEMENT
Sanjay Kumar Dwivedi, J. -
(1.)Heard Mr. S.K. Sharma, the learned counsel for the petitioner and Mr. A.K. Choudhary, the learned counsel for the respondent.
(2.)This CMP petition has been filed for recalling the order dated 09.10.2014 passed by this Court and further prayer is made for restoring the SA No.346 of 1996 (P) to its original file which stood abated.
(3.)Mr. Sharma, the learned for the petitioner in this CMP took this court to order dated 09.10.2014 passed in SA No.346 of 1996(P). For the sake of convenience, the said order is recorded hereinbelow:
"Nobody appears on behalf of the appellant. Learned counsel Shri Arvind Kumar Choudhary submits that he had filed vakalatnama on behalf of sole respondent, who died on 4.03.2007.
Till date sole respondent has not been substituted and hence this appeal stands abated. Interim order passed on 08.04.97 stands vacated."
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