KRISHNA CHANDRA Vs. ROHILKHAND UNIVERSITY AND ANOTHER

JUDGEMENT

(1.) This is an application for recall of the order of this Court dated 01st April, 2009.

(2.) When the special appeal was listed, names of two counsel Sri S.K. Verma and Sri A.S. Diwekar were shown in the cause list since both had been appearing on behalf of applicant/appellant. However, when none of them appeared before the Court even in the revised list, the Court, after perusal of record, decided the appeal vide its judgment and order dated 01st April, 2009.

(3.) The restoration application has been filed by one of those counsel, namely, Sri A.S. Diwekar stating that the case could not be marked by his office, therefore, he could not appear before the Court when appeal was decided, but no explanation has been given in respect of other counsel.