Rajasthan High Court - Jaipur
Basant Kumar Pareek vs Director Hrd Bsnl And Ors on 31 January, 2014
Author: Ajay Rastogi
Bench: Ajay Rastogi
D.B.Civil Misc. Restoration Application No.466/2013. In D.B.Civil Writ Petition No.18576/2011. Basant Kumar Pareek. VERSUS The Director, HRD, BSNL & Ors. 31.01.2014. HON'BLE MR.JUSTICE AJAY RASTOGI HON'BLE MR.JUSTICE J.K.RANKA Mr.P.N.Jatti, for applicant. *****
Application has been filed for restoration of CWP No.18576/2011 which was dismissed on account of peremptory order passed by the court along with an application U/s.5 of Limitation Act seeking condonation of delay in filing the restoration application.
We are satisfied with the explanation furnished for the delay caused in filing the application duly supported by an affidavit.
Accordingly, the application seeking condonation of delay u/S.5 of Limitation Act and the restoration application both stand allowed subject to deposition of Rs.500/- by the applicant with the Secretary, State Legal Services Authority and receipt whereof be filed in the registry, on doing so the order shall stand recalled and CWP No.18576/2011 be restored to its original number.
Office to proceed.
(J.K.RANKA),J. (AJAY RASTOGI),J. All corrections made in judgment/order have been incorporated in the judgment/order being emailed. Solanki DS, Sr.P.A.