SUNNY SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS is Restoration Application MCC No. 559 of 2010, for restoration of Writ Petition No. 545 of 2010 (M/S), which was dismissed for non-prosecution on 12.07.2010.

(2.) HEARD, and perused the affidavit filed with the restoration application, wherein absence on the date fixed is sufficiently explained. The application is within time.

(3.) BY means of this writ petition, the petitioners have sought following reliefs: