Delhi High Court - Orders
Amrit Pal Kaur & Ors vs Harcharan Singh Josh on 14 December, 2022
$~20.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 71/2016
AMRIT PAL KAUR & ORS ..... Appellants
Through: Mr. Siddharth Aggarwal, Advocate.
versus
HARCHARAN SINGH JOSH ..... Respondent
Through: Mr. Ambuj Saraswat, Advocate
alongwith respondent in person.
CORAM:
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 14.12.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
C.M. No. 54103/2022 (for restoration) This is an application filed by the appellant seeking restoration of the present appeal.
On 24.11.2022, none appeared on behalf of the respondent when the matter was dismissed in default as such there is no need to issue notice to the respondent. However, learned counsel appears on service of advance notice and states that he has no objection in restoration of the present appeal.
For the reasons stated in the application, the same is allowed. The writ petition is restored to its original number to be taken up in the category of 'Regular Matters' 'Part-B' as per its own seniority.
The application stands disposed of.
GAURANG KANTH, J DECEMBER 14, 2022 kd Signature Not Verified Digitally Signed By:RITU DHIRANIA Signing Date:15.12.2022 16:27:48