RAJKUMAR RAMANBHAI MEHTA Vs. STATE OF GUAJRAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent No. 1.

(2.) PRESENT application has been filed by the applicant original petitioner to condone the delay of 74 days in filing the restoration application which came to be dismissed for non-prosecution for not removing the office objections.

(3.) CONSIDERING the averments in the application and as the application is not seriously opposed by the learned Assistant Public Prosecutor, delay caused in preferring the restoration application is hereby condoned. Rule is made absolute accordingly.