SURESH YADAV Vs. C J M DEHRADUN

JUDGEMENT

(1.) HEARD learned counsel for the petitioner on the delay condoantion application and perused the record.

(2.) I find sufficient ground to allow the delay condonation application. Accordingly, the delay condoantion application is allowed. The delay in filing the restoration application is hereby condoned. Also heard on the restoration application. I find sufficient ground to allow the restoration application. The order dated 07. 01. 2008 is hereby recalled.

(3.) ACCORDINGLY, restoration application is allowed. Let the petition be restored to its original number along with interim stay order, if any. Having considered the submission advanced by learned counsel for the petitioner, I am of the view that there is no flagrant injustice and abuse of process of court in this case. I do not find any merit in this case at this stage.