MANI RAM PAREEK Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) By this miscellaneous application, the petitioner has sought restoration of revision petition no. 701 of 2011 which was dismissed in default and for non-prosecution under order dated 30.05.2011.

(2.) In the above-mentioned miscellaneous application, the applicant/petitioner has stated inter alia the following:

(3.) In support of his contention, the applicant/petitioner has also cited some rulings of the Supreme Court and Punjab and Haryana High Court.