Patna High Court - Orders
Bihar State Electricity Board & Ors vs The Bihar State Electricity Su on 11 February, 2011
Author: T. Meena Kumari
Bench: T. Meena Kumari
IN THE HIGH COURT OF JUDICATURE AT PATNA
MJC No.200 of 2011
BIHAR STATE ELECTRICITY BOARD & ORS
Versus
THE BIHAR STATE ELECTRICITY SUPPLY
WORKERS UNION & ORS.
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2/ 11.2.2011Heard Shri Ram Kishore Singh, learned counsel for the appellants.
Present application has been filed for restoration of L.P.A. No. 1361 of 1998 which has been dismissed for default vide order dated 5.10.2009 due to non compliance of the order dated 31.8.2009.
Records annexed to the petition go to show that the matter is pending since 1998 and different benches of this court granted time to comply the objections raised by the Stamp Reporter but, however, the compliance still remained unanswered on one or the other ground.
In the facts and circumstances of the case, since the matter is lingering since 13 years, we are not inclined to restore the matter.
M.J.C. is dismissed.
Anil/ (T. Meena Kumari, J.) ( Dharnidhar Jha, J.)