Rajasthan State Mines And ... vs M/S Eastern Engg. Enterprises
2021 Latest Caselaw 18839 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Restoration No. 121/2021

Rajasthan State Mines And Minerals Ltd.

----Petitioner Versus M/s Eastern Engg. Enterprises & Anr.

----Respondents

For Petitioner(s) : Mr. Tribhuvan Gupta

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

10/12/2021

The matter comes up for consideration of restoration

application.

Learned counsel for the petitioner has submitted that

due to inadvertence, the per-emptory order passed by

this Court could not be complied with.

Having heard learned counsel for the petitioner and

after going through the averments made in the

restoration application, we deem it appropriate to restore

the DB Civil Misc. Appeal No.3320/2017 to its original

number.

Accordingly, the restoration application is disposed

of.

(2 of 2) [CRES-121/2021]

Learned counsel for the appellant undertakes to file

fresh PF and notices along with fresh address of the

respondent No.1 within a period of one week in DB Civil

Misc. Appeal No.3320/2017.

On filing of the same, let fresh notice be issued to

the respondent No.1, returnable on 21.1.2022.

(ARUN BHANSALI),J (VIJAY BISHNOI),J

29-msrathore/-

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