ATUL MEHRA Vs. J.L. MEHRA

JUDGEMENT

(1.) This writ petition was dismissed for non-prosecution on 26/7/2019. Now a restoration application (MCC No. 818 of 2019) has been filed by the petitioner for recalling the order dtd. 26/7/2019.

(2.) Grounds shown in the affidavit filed in support of restoration application are just and bona fide. The restoration application (MCC No.818 of 2019) is allowed. Order dtd. 26/7/2019 is hereby recalled. The writ petition is restored to its original number.

(3.) Heard learned counsel for the parties.