PANNA LAL Vs. BHAGMAL KATARIA

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) The application is allowed.

(3.) The impugned order dismisses a restoration application filed by the petitioner. The petitioner contended, in the restoration application, that, on the date when he was absent for the hearing, the proceedings were taken up virtually and that he was unable to join the proceedings. The learned Senior Civil Judge, in passing the impugned order, has proceeded solely on the ground that, as per the dates of physical hearing, notified by this Court, the matter was taken up on physical hearing on 30/10/2021 when the petitioner was absent.