QURESHA BEGUM Vs. I ADDITIONAL DISTRICT JUDGE GORAKHPUR

JUDGEMENT

(1.) Heard Sri M. A. Qadeer, learned Counsel for the applicant, at length and in detail.

(2.) The prayer of the applicant is to set aside/review the order and Judgment dated 23rd January, 1992 and restore the petition for deciding it afresh.

(3.) First ground on which the order and Judgment is sought to be set aside/reviewed is that it was passed exparte behind the back of the applicant without hearing her counsel. Indeed, an averment to this effect- has been made In paragraph 9 of the affidavit of Sri Saidur Rahman Khan registered clerk of Sri Qadeer, filed in support of this application, which has been verified on personal knowledge of the deponent.