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2009 (6) AIR Bom R 17
::(2010) 1 AllMR 263 (BOM)
Bombay High Court
Hon'ble Judge(s):
S. A. Bobde,
F. M. Reis
, JJ
( A ) Constitution of India Art. 226 — Restoration of writ petition — Application for — Matter dismissed in default on account of slight negligence on part of party or Advocate in appearing before Court — It came to notice of advocate on very same day — An oral application for restoration may be considered if made before rising of Court — It is not necessary for party to file an application for restoration in writing. AIR 1938 Bom 199, Followed. (Paras5)
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