CHHEDI SINGH Vs. ADMINISTRATOR APMC PANCHWATI

JUDGEMENT

(1.) The writ petition was dismissed for non-prosecution on 8.1.1997. Application for restoration (C.M.967/97) was filed, which was also dismissed on 10.2.1997 for non-prosecution. On fresh application, the order dated,10-2.1997 was recalled on 20.2.1997

(2.) Keeping in view the facts and circumstances, learned counsel for the parties were heard on merits as well as on the main petition and we were also taken through the affidavits exchanged.

(3.) For the reasons disclosed in C.M.967/97, we find it to be a fit case for recalling the order 8.1.1997. Accordingly, the said order is recalled and the petition is ordered to be restored to its original number. C.M.967/97 stands disposed of.