Rajasthan High Court - Jaipur
Union Of India Kota & Anr vs The Raj State Industrial Devel on 30 October, 2013
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Restoration Application No.253/2012 In S.B. Civil Writ Petition No.5694/2002 Union of India and Another Vs. The Rajasthan State Industrial Development and Investment Corporation Limited and Another Date of Order ::: 30.10.2013 Present Hon'ble Mr. Justice Mohammad Rafiq Shri P.C. Sharma, counsel for petitioners #### By the Court:-
For stated reasons, the restoration application is allowed. The order dated 14.11.2011 dismissing the writ petition for non-prosecution, is recalled. The writ petition is restored to its original number.
(Mohammad Rafiq) J.
//Jaiman//9 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Giriraj Prasad Jaiman PS-cum-JW