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Judgment
7 paragraphs · 95 words
Dinesh Mehta, J
1.
Mr. R.S. Choudhary, learned counsel for the petitioner pleads no instructions as the applicant (his client) has taken away file from him.
2.
Nobody appeared on behalf of the applicant.
3.
The present application has been filed for recalling of the order dated 26.04.2022, passed by this Court in S.B. Criminal Misc. Petition No.2275/2022.
4.
Perused the application and the order under consideration.
5.
No case for recalling the order dated 26.04.2022 is made out, particularly when all the parties were already heard at length.
6.
The application is, therefore, rejected.