Delhi High Court - Orders
Amit Rathee & Anr vs Registrar Co-Operative Societies & Ors on 26 July, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Amit Sharma
$~S-9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6768/2021
AMIT RATHEE & ANR. ..... Petitioners
Through: Mr. Anil Hooda and Mr. Ajay
Sharma, Advocates.
versus
REGISTRAR CO-OPERATIVE SOCIETIES & ORS.
..... Respondents
Through: Mr. Rishikesh Kumar, ASC along
with Ms. Sheenu Priya and Mr.
Muhammad Zaid, Advocates for
R-1 & R-3.
None for R-2.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 26.07.2022 CM APPL. 20447/2022 (for restoration of writ petition) None appears on behalf of the respondent No. 2, despite service of notice.
The present application has been instituted on behalf of Mr. Amit Rathee and Anr., the original petitioners, seeking restoration of the writ petition, which came to be dismissed in default and for non-prosecution by this Court vide order dated 24.03.2022.
Having heard learned counsel appearing on behalf of the parties and perused the averments made on the record, the present application is allowed, in the interest of justice. The order dated 24.03.2022 is recalled. The writ petition is restored to its original number.
The application is disposed of accordingly.
Signature Not Verified Digitally Signed W.P.(C) 6768/2021 Page 1 of 2 By:DURGESH NANDAN Signing Date:02.08.2022 12:22:35W.P.(C) 6768/2021 Learned counsel appearing on behalf of the petitioners, prays for and is granted four weeks' time to file a rejoinder, after providing advance copies to learned counsel appearing on behalf of the respondent Nos. 1 and 3.
List on 19.10.2022.
SIDDHARTH MRIDUL, J AMIT SHARMA, J JULY 26, 2022/rs Click here to check corrigendum, if any Signature Not Verified Digitally Signed W.P.(C) 6768/2021 Page 2 of 2 By:DURGESH NANDAN Signing Date:02.08.2022 12:22:35