Rajasthan High Court - Jaipur
Smt Sushila Devi vs Stamp Collector Alwar Ors on 23 January, 2017
Author: M.N. Bhandari
Bench: M.N. Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Writ Restoration Application No. 463 / 2015
Smt Sushila Devi
----Petitioner
Versus
Stamp Collector Alwar Ors
----Respondent
_____________________________________________________ For Petitioner(s) : Mr.Ajay Goyal _____________________________________________________ HON'BLE MR. JUSTICE M.N. BHANDARI Order 23/01/2017 The application for restoration of the writ petition is allowed for the reasons assigned therein. The writ petition is ordered to be restored on its original number.
Learned counsel for the petitioner/s is granted one week's time to remove defect/s, failing which, this writ petition will again stand dismissed automatically without further reference to this Court.
(M.N. BHANDARI)J. Preeti, PA/9