MASTER SINGH YADAV, W/O MAUJE SINGH, Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND SMT. MANU YADAV, W/O RAJESH YADAV

JUDGEMENT

(1.) THIS is restoration application MCRC No. 556 of 2011, for recall of order dated 15.07.2011, passed by this Court whereby the restoration application MCRC No. 412 of 2011, and delay condonation application 617 of 2011, were dismissed for non prosecution.

(2.) LEARNED Counsel for the Petitioners/applicants pleaded that on 15.07.2011, he was waiting in the court, but for sometime when he left the court room, meanwhile the case was called, and no one could be present on behalf of the Petitioners. An affidavit to this fact has been filed in support of the application.

(3.) ALSO heard on restoration application MCRC No. 412 of 2011, and delay condonation application No. 617 of 2011, and perused the affidavit filed with the said applications. Delay condonation application in filing MCRC No. 412 of 2011, is allowed. Delay is condoned.