MAHESH KANTILAL ZAVERI Vs. UNION OF INDIA
LAWS(DLH)-2010-7-399
HIGH COURT OF DELHI
Decided on July 26,2010

MAHESH KANTILAL ZAVERI Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Having heard learned counsel for the parties and for the reasons stated therein, the delay in filing the application for restoration is condoned.
(2.) The application is disposed of. CM APPL No. 12808/210 (for restoration)
(3.) Having heard learned counsel for the parties and for the reasons stated therein, the petition is restored to its file.;


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