ARUN KUMAR MISHRA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) PRESENT petition was dismissed for want of prosecution on 23.07.2014. Application for recalling the order dated 23.07.2014 and for restoring the petition to its original number was filed on 08.10.2014 along with an application seeking condonation of 46 days delay in moving the restoration application.

(2.) IT is stated that case could not be marked by counsel for the petitioner, therefore, counsel for the petitioner could not remain present on 23.07.2014 when the case was called out and it came into knowledge of the petitioner recently that case was dismissed for want of prosecution.

(3.) REASONS shown seem to be sufficient, therefore, application (CRMA No. 1545 of 2014) seeking condonation of delay is allowed. 46 days' delay in moving the restoration application is condoned.