SANJEEV AGGARWAL Vs. DURGA AGGARWAL

JUDGEMENT

(1.) None appeared on behalf of the appellant on 14th July, 2011 and, accordingly, the appeal was dismissed for non-prosecution.

(2.) A restoration application has been filed, where it has been stated that clerk of the learned counsel engaged by the appellant did not mark the matter in the list and, accordingly, learned counsel engaged by the appellant could not appear when the matter was taken up for consideration.

(3.) That appears to be no ground for restoration. There is some delay in filing the restoration application and, accordingly, an application for condonation of delay in preferring the restoration has been filed, where also the reason for delay was that the counsel for the appellant was not aware that the appeal has been listed in the list. The same too is no ground for restoration.