HARVINDER SINGH Vs. FINANCIAL COMMISSIONER, PUNJAB

JUDGEMENT

(1.) This is an application filed under Order 9 Rule 9 CPC for restoration of main writ petition (CWP-25035-2018), which was dismissed for non prosecution, vide order dtd. 10/12/2025.

(2.) For the reasons mentioned in application, the instant application is allowed; main writ petition is restored to its original number and status and same is taken on board today for hearing.

(3.) Application is disposed of accordingly.