R K VASHISTHA Vs. GAURAV BHARDWAJ

JUDGEMENT

(1.) This application (C482) was dismissed for want of prosecution on 05.03.2014. Now restoration application has been filed along with delay condonation application. The delay in filing the restoration application seems to be bona fide. Accordingly, the delay condonation application is allowed.

(2.) In the interest of justice, the restoration application is also allowed. The order dated 05.03.2014 is hereby recalled. Let the application be restored to its original number.

(3.) Heard learned counsel for the parties and perused the records.