SATISH JAIN Vs. MUKESH JAIN

JUDGEMENT

(1.) HEARD Sri A.V. Pundir, Advocate for the petitioner and Sri B.P. Nautiyal, Senior Advocate along with Sri Manokam Nautiyal, Counsel for respondent on restoration application.

(2.) THE reasons shown are sufficient. The restoration application is allowed. The writ petition is restored to its original number. Also heard on merit of the case.

(3.) BY means of this petition the petitioner has sought a writ in the nature of certiorari quashing the impugned orders dated 23 -1 -20 10 and 12 -1 -2011, passed by 1st Additional Civil Judge (J.D.), Dehradun and 1st Additional District Judge/5th F.T.C. Dehradun respectively, contained as Annexure Nos. 6 and 8 to the writ petition.