VINESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard on the restoration application and perused the record.

(2.) The grounds urged in the restoration application appear to be sufficient and in the interest of justice, restoration application is allowed. The order dated 06.07.2012 is hereby recalled. Let the application for restoration/recall be restored to its original number.

(3.) Heard learned counsel for the petitioner/applicant on the delay condonation application.