Rajasthan High Court - Jaipur
State And Ors vs Rohit Mahajan And Ors on 5 October, 2009
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
O R D E R
D.B. CIVIL RESTORATION APPLICATION NO. 688/2009
IN
D.B. CIVIL SPECIAL APPEAL (WRIT) NO. 226/2008
STATE OF RAJASTHAN & ORS. Vs. ROHIT MAHAJAN & ORS.
Date: 05.10.2009
HON'BLE MR. JUSTICE DALIP SINGH
HON'BLE MR. JUSTICE K.S. CHAUDHARI
Mr. S.N. Kumawat, AAG for the State.
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Learned AAG Mr. Kumawat submits that only partial compliance was to be made inasmuch as the A.D. Slip was not filed along with the envelope, though registry charges were to be paid only after the notices were issued by the Registry. He submits that A.D. Slip has been filed today.
The application for condonation of delay in filing the A.D. Slip which has been filed today, is allowed. The same be registered.
Accordingly, we find there is sufficient cause for recalling the order dated 13.04.2009, the same is recalled and D.B. Civil Special Appeal(Writ) No. 226/2008 is restored to its original number.
The restoration application is, accordingly, allowed.
(K.S. CHAUDHARI),J. (DALIP SINGH), J. /KKC