SANTOSHKUMARI Vs. BHASKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) The Order Below Exhibit 1 dtd. 4/11/2022 passed by the learned District Judge, Nagpur in Miscellaneous Civil Application No. 533 of 2021, rejecting the application for condonation of delay in filing the application for restoration of Miscellaneous Civil Application No. 540 of 2003, is under challenge in this writ petition.

(3.) The brief facts of the present case are as under: