DARYAV SINGH VERMA Vs. STATE AND OTHERS

JUDGEMENT

(1.) Heard on Delay Condonation Application (CLMA No.12029 of 2012).

(2.) There is a delay of 1373 days in filing the restoration application. Cause shown for the delay is sufficient, therefore, the delay is condoned. Sufficient cause has been shown for non appearance of learned counsel for the petitioner on 10.12018, therefore, restoration application being MCC No. 876 of 2012 is allowed. Writ petition is restored to its original number.

(3.) Rejoinder Affidavit is taken on record. Misc. Application (IA No. 2820/15) stands disposed of accordingly.