YOGENDER KUMAR Vs. MAMTA AND ORS.

JUDGEMENT

(1.) Vide the instant application, applicant seeks recalling of order dated 20.01.2015, whereby the petition was dismissed for non -prosecution. Keeping in view the averments made in the instant application, same is allowed.

(2.) Consequently, the petition is restored to its original number.

(3.) With the consent of the parties, the present petition is taken up for final disposal.