DELHI WAKF BOARD Vs. MOHD BI & ORS

JUDGEMENT

(1.) Cm No.3819/2019 (for restoration of the Revision Petition) and CM No.3820/2019 (for condonation of 7815 days delay in filing the restoration application)

(2.) Learned counsel for the applicant/petitioner submits that the newly constituted management of the applicant instructed their standing counsel to prepare a list of appeals, which were disposed of for non-prosecution by this court. Mr.Wajeeh Shafiq, learned standing counsel, on 15.05.2018 informed about the dismissal of the present revision petition. The applicant, thereafter, directed the counsel to obtain the certified copies of the appeal and orders as the applicant had no record and the previous counsel also did not provide the same. The certified copies were applied for on 22.05.2018 and received on 29.07.2018. Present applications were filed on 13.12.2018.

(3.) Learned counsel for the applicant contends that the dismissal of the revision petition was brought to the notice of the present management of the applicant only on 15.05.2018 and the previous counsel did not provide any record and therefore, the petition may be restored.