All India Motor Vayvsai ... vs Commissioner, Municipal Council ...
2023 Latest Caselaw 340 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                               S.B. Civil Restoration Application No. 70/2022

                                   All India Motor Vayvsai Association, Bundi, Head Office Bypass
                                   Road, Bundi Through Its President Executive Chairman /
                                   President Mr. Pappu S/o Shri Labba, Aged About 42 Years, R/o
                                   Talab Gaon, Tehsil Hindoli, District Bundi (Rajasthan) (Name Of
                                   Then President Munna Bhai S/o Shri Mohammad Safi, R/o Bundi
                                   District Bundi Is Appearing In The Judgment) Through At Present
                                   Secretary Akil Ahmed S/o Salim Aged 42 Years, R/o Modi Pada,
                                   Ward No. 8, Bundi Rajasthan
                                                                                                        ----Petitioner
                                                                         Versus
                                   1.        Commissioner, Municipal Council Bundi, District Bundi
                                             Rajasthan.
                                   2.        Municipal Council, Bundi, Through Its Chairman, Office Of
                                             Municipal Council Bundi, District Bundi Rajasthan.
                                   3.        District Collector Bundi, Collectorate Bundi Rajasthan.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. A. R. Meena, Adv. For Respondent(s) : None present

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

11/01/2023

Heard on restoration application.

Application is allowed for the reasons mentioned therein and

S. B. Civil Second Appeal No.264/2019 is ordered to be restored

at its original number.

(NARENDRA SINGH DHADDHA),J

Seema/6

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