KISAN CHINI MILLS LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) For the reason stated in the application, order dated 26.08.2014, whereby restoration application as well as application seeking condonation of delay in moving the restoration, were dismissed for non prosecution, is recalled. Restoration application as well as delay condonation application seeking condonation of delay are restored to its original number.

(2.) Restoration application no. 581 of 2011 was dismissed for non prosecution on 09.08.2012. Therefore, present restoration application to restore earlier restoration application no. 581 of 2011 was moved with the application seeking condonation of delay of 32 days.

(3.) Mr. Mohd. Umar and Mr. Gajendra Tripathi, learned counsel for the respondents have no serious objection if delay in moving the restoration application is condoned. Therefore, for the reason stated in the application, CLMA No. 11099 of 2012 is allowed. Delay in moving the restoration application MCC No. 801 of 2012 is condoned.