CHANDER PRAKASH Vs. J B AND COMPANY

JUDGEMENT

(1.) . This is an application under Section 151 of the Civil Procedure Code moved on behalf of the appellant seeking restoration of the appeal which was dismissed for non-prosecution vide order dated 17-2-2000. The application has been made with the averments that the above referred appeal came up for preliminary hearing on 16-9-1987 and it was admitted by this Court. After that the appellant/applicant neither got any intimation from this Court or from his advocate and the date 17-2-200 fixed for hearing of the appeal was not in the knowledge of the appellant/applicant. The appellant/applicant learnt about the same when he got inspected the trial court record through his counsel Shri Sharvan Dev, advocate sometimes in September 2001 and then he learnt about the dismissal of the appeal. Soon thereafter he contacted his counsel and made the present application. The application is supported by an affidavit of the appellant/applicant Shri Chander Prakash. Besides an affidavit of Shri Sharvan Dev, advocate has also been filed in rejoinder.

(2.) . The application is opposed on behalf of the respondent raising preliminary objection about the application being barred by limitation having been moved after more than 20 months of the dismissal of the appeal. Various averments made in the application as also the reasons putforth for non-appearnce of the appellant and his counsel at the time of hearing of the appeal have been controverted. It is denied that the appellant or his counsel had no knowledge of the date fixed for hearing of the appeal as the same was duly notified in the cause list issued by the Registry of this Court. It is denied that there exists sufficient reason which explains the absence of the appellant or his counsel or there is any justification for restoration of the appeal.

(3.) . I have heard Shri P.N. Bhardwaj learned counsel appearing for the appellant/applicant and Shri Sanjeev Sachdeva learned counsel for the respondent and have given my thoughtful consideration to their respective submissions. Learned counsel for the appellant has invited attention of this Court to the provisions as contained under Order XLI Rules 11, 12 and 13 of the Code of civil Procedure and on the strength of the same he contended that at the time of admission of the appeal no next date was intimated for hearing of the appeal and since the matter remained pending and unlisted for a period of 13 years, the appellant was entitled to a notice of the date fixed for hearing of the appeal. He also pointed out that it is a practice of the Registry of this Court to issue notice in such cases. As regards the delay in filing the application, learned counsel for the appellant submitted that he acquired the knowledge about the dismissal of the appeal only in September 2001 and soon thereafter application was moved and in any case he has made a prayer in the application for condoning the delay in filing the application. As against this the contention of the learned counsel for the respondent is that the High Court Rules do not envisage for issueance of individual notice to the parties or their counsel and listing of the case in the cause list is a sufficient compliance of the Rules and the lawyers and the parties are expected to look into the same. According to him the delay of about 20 months remains unexplained and the averments putforth by the appellant/applicant cannot be relied and acted upon. In any case his contention is that the delay in filing the application from the date of inspection of the record and the date on which the application was filed has not been explained. In support of his contention he has placed reliance on a Single Bench decision of this Court in Virender Kumar vs. Maya Devi, 2002 (60) DRJ 434 wherein the Court taking a very strict view of the relevant provisions had declined to restore a revision petition which was dismissed for non-prosecution.