Rajasthan High Court - Jaipur
Manglam Cement Ltd vs M/S Narne Tulaman Manufacturer on 15 November, 2010
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR S.B. Civil Misc. Restoration Application No. 07859/2009 In S. B. Regular First Appeal No. 274/1999 Manglam Cement Limited Vs. Narne Tulaman Manufacturers Pvt. Limited & Another. Date of Order: 15.11.2010 Hon'ble Mr. Narendra Kumar Jain,J. Mr. Sorabh Purohit, for the applicant. Mr. Virendra Saraswat, for the Respondent No. 2.
Heard learned counsel for the parties and after considering their submissions and also the reasons assigned in the applications duly supported by affidavits, I find this case to be fit one to condone the delay and restore the appeal. Consequently, both the applications are allowed. Delay in filing the application for restoration of the appeal is condoned and first appeal is restored to its original number.
(Narendra Kumar Jain),J.
Manoj, Item No.47.