TARA CHAND BHATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Restoration application (MCRC No.1969 of 2024) filed on behalf of the applicant seeking restoration of the order dtd. 8/6/2017 passed by this Court, whereby the application was dismissed in default.

(2.) Perused the delay condonation application in restoration application (IA No.1970 of 2024), and the grounds urged in support of the application. Being satisfied with the cause shown, delay of 1730 days in preferring the Restoration Application is condoned, and the delay condonation application is allowed.

(3.) For the reasons stated, restoration application is allowed. Order dtd. 8/6/2017 is hereby recalled. Misc. Application is restored to its original number.