OM PRAKASH YADAV Vs. BAL DEO DASS YADAV

JUDGEMENT

(1.) Heard learned counsel for the parties on C.M. Recall/Restoration Application No. 64865 of 2011.

(2.) Cause shown for non appearance is sufficient. Restoration application is allowed. The order dated 23.2.2011 dismissing the writ petition in default is recalled. The writ petition is restored to its original number.

(3.) Heard learned counsel for the parties on merits of the case.