BHUWANESHWAR PANDEY Vs. PIYUSH & ANR

JUDGEMENT

(1.) C.M.Nos.20777/2014 (For Restoration) & 20778/2014 (Exemption)

(2.) This order was passed on 01.12.2014 inasmuch as before the Registrar on 12.11.2014, counsel for the appellant made the statement that the matter be listed in Court because the appellant does not want to pursue the appeal. This order dated 12.11.2014 of the Registrar reads as under:-

(3.) For three dates prior to the order of the Registrar dated 12.11.2014 viz for 23.9.2014, 07.8.2014 and 15.7.2014, notices could not be issued to the respondents on the applications being C.M.No.11161/2014 filed under Order XXII Rule 3 of the Code of Civil Procedure, 1908 (CPC) and the connected application being C.M.No.11162/2014 under Section 5 of the Limitation Act, 1963 on account of non-filing of the process fee. After three defaults in filing of the process fee, on 12.11.2014 counsel for the appellant made the statement that the appellant does not wish to pursue this appeal.