STATE BANK OF MYSORE Vs. SRIKUMAR

JUDGEMENT

(1.) By the order dtd. 6/9/2022, the writ appeal was dismissed for want of prosecution. I.A.No.2/2023 is filed to recall the order dtd. 6/9/2022 and I.A.No.1/2023 is filed seeking condonaton of delay in filing the recalling application.

(2.) For the reasons stated in the affidavit accompanying the application, the delay in filing the recalling application is condoned. Accordingly, I.A.No.1/2023 is allowed.

(3.) The learned Senior Counsel appearing for the appellants -Bank invited our attention to paragraphs 4 to 7 of the affidavit accompanying the application and submitted that the absence of the counsel on 6/9/2022 was unintentional and for bona fide reasons. Accepting his submissions, the order dtd. 6/9/2022 is recalled and the appeal is restored to its file. Accordingly, I.A.No.2/2023 is allowed.