COMMITTEE OF MANAGEMENT Vs. ASHA RAM GHANSELA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The cause shown for non-appearance on 7/8/2024 is found to be sufficient. Accordingly, order dtd. 7/8/2024, dismissing the special appeal in default, is hereby recalled. The appeal is restored to its original number.

(3.) The instant appeal is filed by the Committee of Management of the Institution against the judgment and 2024:UHC:5578-DB order of learned Single Judge dtd. 10/5/2021 passed in WPSS No.285/2019.