BHARAT SANCHAR NIGAM LTD Vs. PITAMBER DUTT UNIYAL

JUDGEMENT

(1.) <DJG>B.S.Verma, J.</DJG> (Restoration Application No. 511 of 2010) (Delay Condonation Application No. 5281 of 2010) Heard learned counsel for the parties on restoration application, which is accompanied by a delay condonation application.

(2.) This writ petition was dismissed in default of the petitioner vide order dated 17-8-2009.

(3.) Grounds shown to condone the delay in filing the restoration application are sufficient and genuine.