UNICURE (INDIA) PVT LTD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The writ petition was dismissed in default on 27th July, 2017, on account of the absence of the counsel for the petitioner. Today, the case is listed on the restoration application before the Court.

(2.) The reason assigned therein is that the counsel for the petitioner could not mark the cause list and hence, he could not have the knowledge of the order of the dismissal dated 27th July, 2017, as such, he has filed the restoration application on 3rd October, 2017, alongwith the delay condonation application.

(3.) The said application for restoration is not being seriously opposed by the counsel appearing for respondent, hence, the delay caused in filing the restoration application is condoned. The delay condonation application (CLMA No. 12565 of 2017) is allowed.