NIRMALA SINGH Vs. JHARKHAND STATE HOUSING BOARD LIMITED

JUDGEMENT

(1.) This petition has been filed praying therein for restoration of W.P. (C) No. 5329 of 2021 to its original file, which has been dismissed for non-compliance of peremptory order.

(2.) Learned counsel for the petitioner begs unconditional apology for this.

(3.) Learned counsel for the State also does not have any objection. Considering the statements made in this petition, I am inclined to allow this petition. Accordingly, the same is allowed.