Punjab-Haryana High Court
Introspective Detectives Pvt Ltd vs Moonlight Properties Pvt Ltd on 23 September, 2016
CA Nos. 221-222 of 2016 in/and CP No. 29 of 2014
Introspective Detectives Private Limited vs Moonlight Properties Private
Limited
Present: Mr. Shailendra Srivastava, Advocate,
for the applicant-petitioner.
CA No. 221/2016
For the reasons stated in the application, delay of 38 days in
filing the application for restoration is condoned.
The application stands disposed of.
CA No. 222/2016
For the reasons stated in the application, the same is allowed.
The order dated 22.1.2016 dismissing the petition for non-prosecution is
recalled. The petition is restored to its original number.
Let the needful be done in terms of order passed on 13.2.2015.
Put up on 9.12.2016 as per roster.
23.9.2016(Rajesh Bindal) vs Judge 1 of 1 ::: Downloaded on - 02-10-2016 04:21:42 :::