SAJIDA BEGUM Vs. IST ADDL DISTRICT JUDGE FARRUKHABAD

JUDGEMENT

(1.) ON 5th February, 1991, the learned counsel appearing for the petitioners undertook to serve the respondent Nos. 2 to 9 by Dasti notices within 15 days. No. steps were taken to honour the said undertaking.

(2.) NOTICING the lapse on the part of the petitioner to honour the undertaking given by their counsel, and in the absence of any prayer for condonation of the lapse or for time to take requisite steps, the Court on 29th April, 1991 dismissed the petition for want of prosecution.

(3.) ON 28th February, 1997, on the request of the learned counsel of the petitioners, the Court granted ten days' time for filing delay condonation application. Again, no delay condonation application was filed within the time granted. The matter was up before the Court on 14th March, 1997. On that date too, no affidavit was filed. The case was passed over at the behest of the learned counsel of the petitioners.