Rajasthan High Court - Jaipur
Bhanwari Devi vs Arvind Kumar And Anr on 10 January, 2012
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B.Civil Misc. Restoration Appln.No.32/2012. In S.B.Civil Writ Petition No.14802/2011. Bhanwari Devi. VERSUS Arvind Kumar and Another. 10.01.2012. Hon'ble Mr.Justice Dalip Singh Mr.Alok Sogani, for the petitioner.
***** Heard learned counsel for the petitioner and perused the restoration application. On the grounds mentioned in the restoration application, I am satisfied that there was sufficient cause which prevented the petitioner from appearing before this court when the case was called for hearing. Accordingly, the restoration application is allowed and S.B.Civil Writ Petition No.14802/2011 is restored to its original number. (DALIP SINGH),J.
All corrections made in judgment/order have been incorporated in the judgment/order being emailed.
Solanki DS, P.A