Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
IA NOS. 5-6 IN CIVIL APPEAL NO. 2056 OF 2002
STATE OF HARYANA ..... APPELLANT
VERSUS
TARA CHAND ..... RESPONDENT
O R D E R
Delay condoned.
As this is the second time that the appeal has
been dismissed for default, we allow the application
seeking restoration of the Civil Appeal No. 2056 of
2002 to its original number subject to payment of costs
of Rs. 2,000/- to be deposited with the Supreme Court
Legal Services Committee.
The application stands allowed in the aforesaid
terms.
..................J
[HARJIT SINGH BEDI]
..................J
[K.S. RADHAKRISHNAN]
NEW DELHI
MAY 10, 2010.