KALU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This restoration application has been filed by the appellant for restoration of Special Appeal No. 524/12, which stands dismissed in terms of order dtd. 13/2/17 passed by a coordinate Bench of this court for non prosecution.

(2.) It is noticed that the notices issued to the respondent Nos. 1 and 3 were received unserved. The appellant did not file the requisites for a period of about four years and therefore, on 13/2/17, a coordinate Bench of this court passed a peremptory order in the following terms:

(3.) The appellant though filed the notices, the same were found to be incorrect and therefore, in terms of peremptory order, the special appeal stood dismissed.