SMT. JYOTI Vs. GENERAL MANAGER, CANARA BANK

JUDGEMENT

(1.) This is an application for restoration of WPS No.1501 of 2015, which was dismissed for want of prosecution for non ompliance of the peremptory order passed by this Court on 29.04.2015 directing that if the petitioner fails to pay the process fee, as per rules, the petition shall stand dismissed automatically without reference to the Court.

(2.) The Registry has recorded office note on 28.07.2015 to the effect that the applicant (for brevity 'the petitioner') having failed to comply the condition imposed in the peremptory order the case is treated as dismissed for non compliance of the Court order dated 29.04.2015.

(3.) The MCC was filed on 04.08.2016 without any application for condonation of delay, therefore, the matter was posted for orders on default of not filing application for condonation of delay in moving the restoration application.