Citation : 2021 Latest Caselaw 2858 UK
Judgement Date : 4 August, 2021
MCC No. 19912 of 2021 In WPSS No. 4349 of 2018 Hon'bleRavindraMaithani, J.
Mr. Alok Kumar, Advocate, holding brief of Mr. Sandeep Kothari, Advocate for the petitioner.
Mr. Bhagwat Mehra, Advocate for respondent nos. 1, 2 & 3.
Heard.
In this matter seeking review of judgment and order dated 25.01.2021 passed by this Court, a review application was filed by the petitioner, which was listed for hearing.22.03.2021, but on that date, none appeared for the petitioner. Therefore, it was dismissed for non prosecution.
Now, a Restoration Application No. 19912 of 2021 has been filed.
Heard.
The grounds as mentioned for non appearance of the petitioner on 22.03.2021 make out a case for restoration. The Delay condonation application as well as restoration application are allowed.
The review application is restored to its number alongwith delay condonation application.
Learned counsel for the respondents would submit that on review or delay condonation application, no separate petitions are to be filed by the respondents.
List the review application for hearing in the week commencing 06.09.2021.
(RavindraMaithani, J.) 04.08.2021 Jitendra
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