LAWS(DLH)-2013-8-173

MOHINDER PAL SINGH Vs. SUNIL KUMAR

Decided On August 27, 2013
MOHINDER PAL SINGH Appellant
V/S
SUNIL KUMAR Respondents

JUDGEMENT

(1.) THE appeal was dismissed in default of appearance of the appellant, before it could be considered for admission. Nevertheless when the appellant filed this application for restoration notice thereof was issued to the respondent and Mr. Yogesh Sharma proxy counsel for Mr. Akil Rataeeya counsel for the respondent appeared before the Registrar (Appellate) on 19 th July, 2013. However none appears for the respondent today.

(2.) CONSIDERING the fact that the appeal was dismissed in default at the stage when it came up for admission, for the reasons stated in the application, the appeal is restored to its original position.

(3.) CIVIL Suit No.253/2011) of the learned Addl. District Judge-I, South-West District, of ejectment of the appellant/defendant from the premises in its tenancy and for mesne profits.