RAJ RANI GAUTAM Vs. STATE OF H P

JUDGEMENT

(1.) HEARD. Replies not to be filed. Both the applications are allowed in view of the grounds taken therein. Consequently, order dated 28th February, 2007, whereby the Original Application (O.A.) was dismissed in default for non-appearance of the applicant (petitioner), is recalled by condoning the delay in filing the application. Consequently, the O.A. be registered as CWP(T). Both the applications stand disposed of. CWP(T) No. 53 of 2010 The petition has been filed for grant of the following substantive relief vide para 7(i):

(2.) IN reply, on behalf of respondents, the following stand has been vide paras 6(i), (ii) and (ix):