Allahabad High Court
Radhey Shyam Agrawal vs Ixth Addl. Distt. Judge Lucknow on 8 January, 2010
Author: Yogendra Kumar Sangal
Bench: Yogendra Kumar Sangal
Court No. - 13 Case :- RENT CONTROL No. - 79 of 1997 Petitioner :- Radhey Shyam Agrawal Respondent :- Ixth Addl. Distt. Judge Lucknow Petitioner Counsel :- Sanjai Srivastava,Alok Sinha,K.B.Srivastava Respondent Counsel :- C.S.C.,D.C.Sinha,Vinod Mishra Hon'ble Yogendra Kumar Sangal,J.
C.M.Application No. 94429 of 2009 Heard learned counsel for the parties and perused the record.
Petition was dismissed vide order dated 18.5.2007 in default5. Later on application to recall the order along with application for condonation of delay was moved. Application to condone the delay was allowed vide order dated 29.3.2008.Application for restoration of the petition remained pending. As no one was present on 3.9.2009, the writ petition was dismissed.
Learned counsel for applicant states that this order appears to be not correct. Application to restore the petition remained pending till date. Today he informed that he failed to go through the list on 3.9.2009.It is his fault .
In the circumstances of the case and taking into consideration the fact that parties should not suffer for the fault of the counsel, the order dated 3.9.2009 is recalled.Sufficient ground shown to restore the writ petition. Counsel for respondent has no objection in restoring the writ petition. The petition is restored to its original number.
Since the petition is very old, with the consent of parties counsel, list on 1.2.2010 for hearing.
Order Date :- 8.1.2010 R.P/