VIKAS KUMAR TALIWAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) <DJG>DHARAM VEER, J.</DJG> Heard learned counsel for the parties on the applications and perused the record available.

(2.) For the reasons stated, delay condonation application and restoration application, both are allowed. Delay of 38 days in filing the restoration application is condoned. Restoration application is also allowed. Order dated 12.4.2010 dismissing the petition for non-prosecution is recalled. The petition is restored to its original number.

(3.) Heard.