JAIPUR DEVELOPMENT AUTHORITY Vs. RAM KUMAR

JUDGEMENT

(1.) By way of present restoration application (in S.B. Civil Writ Petition No.14843/2014), the applicant is seeking recall of order dtd. 29/4/2015 passed by Deputy Registrar (Judicial), by which the writ petition was dismissed for non compliance of peremptory order dtd. 9/3/2015.

(2.) Vide order dtd. 1/5/2019, applicant was directed to file specific affidavit within two weeks showing the cause of delay for not curing out the defects within the stipulated time.

(3.) On 2/2/2023, an adjournment was sought.