JAGDISH NARAIN SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ram Kumar Srivastava, learned counsel for the petitioner, Sri Anand Singh, learned Standing Counsel for the respondent no. 1 and Sri S.S.H. Zaidi, learned counsel for the respondent no. 2 on C.M.A. No. 73478 of 2019, application for recall of the order dated 27.05.2019 and restoration of writ petition to its original number.

(2.) In absence of learned counsel for the petitioner on 15.04.2019 present writ petition was dismissed for want of prosecution. Thereafter, an application for recall of the order dated 15.04.2019 has been moved but the same has also been dismissed for want of prosecution on 27.05.2019.

(3.) Learned counsel for the applicant petitioner submits that on 15.04.2019 and 27.05.2019 he was out of station for his some personal work, therefore, he could not mark his presence when the writ petition as well as recall application was heard, even in the revised list.