Rajasthan High Court - Jaipur
State Of Raj & Ors vs The Judge Labour Ii Jaipur & A on 14 October, 2009
Author: Dalip Singh
Bench: Dalip Singh
D.B. Civil Miscellaneous Restoration Application No.732/2009. IN D.B. Civil Special Appeal (Writ) No.347 of 2003 State & Others Vs. Judge, Labour Court-II, Jaipur & Others Date of Order :::: 14/10/2009 Hon'ble Mr. Justice Dalip Singh Hon'ble Mr. Justice K.S. Chaudhari Mr. R.P. Singh, A.A.G. for the applicant-appellants. Mr. Prahlad Sharma, Counsel for the non-applicant-respondents *** We have heard learned counsel for the parties and perused the restoration application, which is duly supported by the affidavit, copy of which has been furnished to the learned counsel for the respondents.
In the facts and circumstances of the present case, as mentioned in the restoration application, we are satisfied that there was sufficient cause for the non-appearance of the counsel, when the case was called for hearing.
The restoration application is accordingly allowed. The order dated 30.04.2009 is recalled. D.B. Civil Special Appeal (Writ) bearing No.347/2003 is ordered to be restored to its origional number.
The application stands disposed of.
(K.S. Chaudhari) J (Dalip Singh) J.
ashok