ASHUTOSH GAUR Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) This Civil Revision Petition under Section 115 of the Code of Civil Procedure is directed against the order dated 24.3.2006 passed by Additional District Judge, Delhi in Regular Civil Appeal against order dated 14.10.2005 passed by Civil Judge, Delhi.

(2.) Vide order dated 14.10.2005 learned Civil Judge, Delhi dismissed an application under Order IX Rule 4 of the Code of Civil Procedure moved on behalf of the plaintiff for restoration of the suit, dismissed on 19.7.2005 because no explanation was furnished in the application for restoration of the suit. The appeal was also dismissed.

(3.) I have heard Mr. Babban Kumar Sharma, Advocate learned counsel for the petitioner.