RAVI PRAKASH SONI Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) Present application has been filed under Order IX Rule 4 of the Code of Civil Procedure, 1908 seeking restoration of the present appeal which was dismissed in default and on account of non-prosecution vide order dtd. 3/7/2024.

(2.) Considering the submissions made by the applicant/appellant through his son, and for the reasons stated in the application, the present application is allowed.

(3.) Present appeal is restored to its original number. LPA 523/2024 and C.M.Nos.36329-36331/2024