Patna High Court - Orders
The Chairman, Bihar State Electricity ... vs Lallan Prasad Singh & Ors. on 1 July, 2014
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3644 of 2013
In
LPA 30 of 2013
======================================================
The Chairman, Bihar State Electricity Board & Ors.
.... .... Petitioners
Versus
Lallan Prasad Singh & Ors.
.... .... Respondents
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CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE I. A. ANSARI)
5 01-07-2014By making this Misc. application, the applicant has sought for restoration of L.P.A. No. 30 of 2013, which was dismissed for default on 04.07.2013.
Heard Mr. Vinay Kirti Singh, learned counsel for the writ petitioners, and learned counsel for the respondents-opposite party.
Having considered the averments made in the application and having heard the learned counsel for the parties, we are satisfied that the absence of the applicant and/or his counsel from the Court on 04.07.2013 was for reasons beyond their control.
In view of the above and in the interest of justice, the order, dated 04.07.2013 aforementioned, is hereby set aside and L.P.A. No. 30 of 2013 aforementioned is hereby restored to file.
This Misc. Case shall accordingly stand disposed of.
(I. A. Ansari, J.) Mkr./-
(Anjana Mishra, J.) U