BUDDHU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) DELAY Condonation Application No. 1074 of 2010 Recall/Restoration Application No. 828 of 2010 Despite notice in the application for condonation of delay, no one has appeared to contest the same on behalf of the private respondent. Considering the averments made in the application and being satisfied with the reasons for delay furnished therein, I allow the application.

(2.) INASMUCH as, the reason for dismissal was failure on the part of the counsel for the applicants, to mark the matter in the list, I allow the application for restoration. The application under Section 482 of the Code is taken up for hearing.