RAM KUMAR GUPTA Vs. HAR PRASAD

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are filed against the order dated 28th of December, 2007 passed in Writ Petition (Misc.) Single No. 7361 of 2001 and the order dated 3rd of October, 2008 passed in CLMA No. 6551 of 2008 and MCC No. 1153 of 2008 respectively of the High Court of Uttarakhand, whereby the High Court had dismissed the Writ Petition (Misc.)Single No.7361 of 2001 for non prosecution and rejected the application for restoration of the writ petition on condonation of delay in filing the same.

(3.) The facts of the case are as follows: