Citation : 2023 Latest Caselaw 1381 Raj/2
Judgement Date : 2 February, 2023
[2023/RJJP/001229]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Miscellaneous Restoration Application No. 186/2019
In
D.B. Civil Special Appeal (Writ) No. 1578/2018
1. State Of Rajasthan, Through Director General Of Police,
Government Of Rajasthan, Jaipur.
2. Rajasthan Civil Services Appellate Tribunal, Jaipur.
----Petitioners
Versus
Chand Pal S/o Shri Prabhati Lal, Aged About 57 Years, R/o Plot
No.629, Hospital Road, Amer, District Jaipur.
----Respondent
For Petitioner(s) : Mr. Udit Sharma, Advocate for Mr. Rajesh Maharshi, AAG
HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
02/02/2023
Heard on prayer for restoration.
Taking into consideration the cause shown for failure to
comply with the directions within the stipulated time which led to
automatically dismissal of the appeal, we are inclined to restore
the D.B. Civil Special Appeal (Writ) No. 1578/2018 to its original
number subject to payment of cost of Rs.1,000/- in the Rajasthan
High Court Legal Services Committee, Jaipur.
Restoration application is allowed.
(GANESH RAM MEENA),J (MANINDRA MOHAN SHRIVASTAVA),J
Mohita /7
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