Late Shri Mukesh Dhobi Son Of Shri ... vs Nayalal Grah Nirman Sehkari ...
2023 Latest Caselaw 2688 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Writ Restoration Application No. 333/2019

                                   Late Shri Mukesh Dhobi Son Of Shri Rampal Dhobi
                                                                                                     ----Petitioner
                                                                      Versus
                                   Nayalal Grah Nirman Sehkari Samiti Limited
                                                                                                   ----Respondent

                                   For Petitioner(s)         :    None present
                                   For Respondent(s)         :    None present



                                             HON'BLE MR. JUSTICE GANESH RAM MEENA

                                                             Judgment / Order

                                   08/03/2023

No one has put in appearance on behalf of the applicant.

This restoration application was filed in the year 2019. The

Registry has pointed out certain defects which have not been

cured by the applicant even after passing of more than four years.

On 10.01.2020, when the case was listed before the Registrar

(Administration), the last opportunity of two weeks' time was

granted to the applicant-petitioner to remove the defect. The

applicant-petitioner has failed to remove the defect till date.

In the interest of justice, two weeks' further time as a last

opportunity is granted to the applicant-petitioner to remove the

defect pointed out by the Registry, failing which the present writ

restoration application shall stand dismissed without further

reference to the Court.

(GANESH RAM MEENA),J

ARTI SHARMA /5

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