SULTAN SINGH Vs. REGISTRAR COOPERATIVE SOCETIES

JUDGEMENT

(1.) Prayer in this application is for restoration of the writ petition, which was dismissed for non-prosecution vide order dated 23.08.2013 due to non-appearance of the counsel for the applicant-petitioners. Notice of motion.

(2.) For the reasons mentioned in the application and in the light of the statement made by the counsel for Respondent No. 2, the present application is allowed. Order dated 23.08.2013 is recalled and the writ petition is restored to its original number.

(3.) On the request made by the counsel for the parties, this main writ petition is taken on board for final decision.