JAMUNA BAI Vs. ORIENTAL INSURANCE COMPANY

JUDGEMENT

(1.) By this petition, the applicant seeks restoration of W.P. No. 2543/2006 (Shri B.N.Roy v. Union of India & Others) which was dismissed for want of prosecution on 03.07.2006 (Annexure A/1).

(2.) There is a delay of about 1912 days in preferring this restoration application.

(3.) Shri Agrawal, learned senior counsel appearing with Smt. Jaiswal, Advocate for the applicant submits that the delay is bonafide as the counsel for the applicant could not intimate regarding the dismissal of the writ petition well in time. The counsel came to know regarding the dismissal of the writ petition on an enquiry being made by him on 17.10.2011. Thereafter, the petitioner applied for a certified copy of the order dated 03.07.2006 (Annexure A/1) on 17.10.2011 itself and the restoration application was filed before this Court on 02.11.2011.