Delhi High Court - Orders
M/S Shiv Vani Model Senior Secondary ... vs Upender Sharma on 13 December, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7184/2017
M/S SHIV VANI MODEL SENIOR SECONDARY SCHOOL
..... Petitioner
Through: Mr. Gautam Das, Mr. Dhirendra
Kumar Jha and Mr. C.M. Gopal,
Advocates.
versus
UPENDER SHARMA ..... Respondent
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 13.12.2023 CM APPL. No. 56695/2023(Restoration)
1. The instant application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of petitioner seeking restoration of the captioned writ petition which was dismissed for non-prosecution vide order dated 14th November, 2023.
2. For the sufficient cause being shown in the application, the same is allowed and the captioned petition is directed to be restored in its original number.
3. The application is disposed of.
W.P.(C) 7184/2017 Pleadings are complete.
List on 5th March, 2024 for final hearing.
CHANDRA DHARI SINGH, J DECEMBER 13, 2023 rk/ds Click here to check corrigendum, if any This is a digitally signed order.
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