RAMJI DASS Vs. AJIT SINGH

JUDGEMENT

(1.) Prayer in this application is for recalling order dtd. 1/3/2018 whereby the appeal has been dismissed for non-prosecution.

(2.) In view of averments made in the application supported by an affidavit of Sh. Vaibhav Sehgal, Advocate, counsel for the applicant-appellant and arguments advanced, application is allowed, order dtd. 1/3/2018 is recalled, and the appeal is restored to its original number and stage and is taken on Board today itself.

(3.) Disposed of accordingly.