LAWS(DLH)-1983-9-7

DEEPAK KHOSLA Vs. RAM NARAIN

Decided On September 08, 1983
DIPAK KHOSIA Appellant
V/S
RAM NARAIN Respondents

JUDGEMENT

(1.) have heard the Learned Counsel for the parties at length. This Appeal has been filed against the order whereby the application for restoration of the case was dismissed.

(2.) The issues in the claim petition were framed in April, 1980. The case was adjourned for evidence to September'80. The petitioner did not take any steps to summons the witnesses. Further opportunity was granted and case was adjourned to 8-10-80. Again no steps were taken. The case was adjourned to 19-1-81. The situation remained the same. A further opportunity was granted and case was adjourned to 20-4-81 and then to 5-8-81. The situation remained the same and the petitioner did not taken any steps to summon his witnesses. Finally, the case came up before the tribunal on 25-9-1981. When it was dismissed for non-prosecution.

(3.) The application was filed at that stage for restoration of the case. By order dated 5-10-81 the case was restored and was adjourned to 15-12-81. Again the petitioner did not take any steps. The case was adjourned to 1-3-82. No steps were taken. Finally the case was adjourned to 10-5-82. The situation remained the same. The case was again dismissed for nonprosecution.