LAWS(UTN)-2010-10-30

TAHIRA KHATOON Vs. STATE OF UTTARAKHAND

Decided On October 21, 2010
TAHIRA KHATOON Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) For the reasons stated, delay condonation application is allowed. Delay in filing the restoration application is allowed.

(2.) Restoration application is also allowed in view of the reasons assigned therein. C82 petition is restored to its original number.

(3.) Also heard on the merits of the petition.