Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION Nos.5 & 6 OF 2009
IN
CIVIL APPEAL NO.1057 OF 2002
S.K. SHARMA (DEAD) ....Appellants
VERSUS
K.G. NATHANI & ANR. ....Respondents
O R D E R
Delay in filing restoration application is condoned and the application for
restoration of the Civil Appeal is allowed. The Civil Appeal, which was dismissed due to
non-filing of affidavit of service of chamber summons within the granted time, is restored
to its original number.
.....................J.
(TARUN CHATTERJEE)
NEW DELHI,
JANUARY 21, 2009.