Delhi High Court - Orders
Smt. Meena Gill vs Sh. Pradeep Gupta on 1 September, 2023
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3754/2019
SMT. MEENA GILL ..... Petitioner
Through: Mr. K. Sunil, Ms. Reena Singh,
Advocates
M.No.9868514176
versus
SH. PRADEEP GUPTA ..... Respondent
Through: Mr. Sanjay Goel, Mr. Praveen Kr.
Sharma, Ms. Pooja Mishra,
Advocates
CORAM:
HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 01.09.2023
[Through Hybrid Mode]
CRL.M.A. 18292/2023 (for delay of 88 days) The delay in filing the restoration application on account of reasons as stated in the application is condoned.
The application stands disposed of.
CRL.M.A. 18291/2023 (for restoration)
1. The present petition was ordered to be dismissed in default on 30.01.2023.
2. The counsel for the petitioner stated that he suffered brain stroke on 10.04.2022 and was operated for brain surgery. He further stated that he was in the process of the recovery and due to this reason, no one could appear on 30.01.2023 when the case was called for hearing. The absence was neither This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 15:39:28 intentional nor deliberate.
3. After considering all facts, the petition is restored to its original number.
4. The application stands disposed of.
CRL.M.C. 3754/2019List on 05.10.2023.
The Registry is directed to correct the cause title as per amended memo of parties.
DR. SUDHIR KUMAR JAIN, J SEPTEMBER 1, 2023/j This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 15:39:28