ANITA RANI Vs. STATE OF J&K

JUDGEMENT

(1.) The condonation of delay application is addressed in respect to an application seeking restoration of the writ petition which came to be dismissed in default vide an order dtd. 11/2/2016. The delay in filing the restoration application has been explained sufficiently by the applicant in the application and the same seems to be genuine. The applicant on her part cannot be found fault with in the matter of prosecution of the writ petition. Thus, condonation of delay application is allowed and connected application for restoration be diarized.

(2.) Condonation application is disposed of.