HAWA SINGH Vs. DHEERAJ AND OTHERS

JUDGEMENT

(1.) C.M No. 22378-CII of 2017 Applicant seeks restoration of the appeal, which was dismissed for non-prosecution vide order dated 07.10.2017.

(2.) Notice of this application.

(3.) On the asking of Court, Mr. Radhe Shayam Sharma, Advocate, accepts notice on behalf of respondent No.3 and submits that he has no objection if the appeal is restored to its original number.