PRINCE SAGAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) VIDE this application the petitioner has sought restoration of the petition, which was dismissed for non- prosecution vide order dated 13.12.2010. It has been recorded in the said order that even on the second call no one appeared for the petitioner and even on last two consecutive dates petitioner remained unrepresented.

(2.) THE present petition is restored subject to cost of `15,000/- to be paid in favour of `Welfare Fund for Children and Destitute Women' at Nirmal Chhaya, Jail Road, Tihar, New Delhi, within two weeks from today. Proof of the same be placed on record.