GURUDEV MUNI Vs. SWAMI KISHORE DASS

JUDGEMENT

(1.) This writ petition was dismissed for non prosecution on 10.9.2013 by the learned Single Judge of this Court. Now a highly belated restoration application along with delay condonation application has been filed by the petitioner. The grounds alleged in the application by the petitioner are that he was not aware of such an order of dismissal earlier and he kept on asking to his counsel, who assured him about the pendency of the writ petition. The petitioner knew about the dismissal of the writ petition on 15.08.2015 and he promptly filed the restoration application along with delay condonation application on 20.08.2015 before this Court.

(2.) The respondent has already filed objection to the restoration application as well as delay condonation application.

(3.) Purely in the interest of justice, the delay condonation application is allowed.