HARI RAM Vs. KOJKI

JUDGEMENT

(1.) As per office report dtd. 4/11/2023, service on respondent No.5 is complete. It seems that the said report of the respondent having denied to accept the notice has inadvertently been read as 'respondent No.5 having died".

(2.) The present restoration application has been preferred aggrieved of the order dtd. 19/11/2012 passed by the Deputy Registrar (Judicial) whereby appeal of the appellant was dismissed in compliance of the peremptory order dtd. 5/10/2012 as passed by the Court.

(3.) The restoration application is reported to be barred by 2119 days.