STATE BANK OF INDIA Vs. RAMESH SAMARTH MORE

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith. Heard finally by consent of the parties. Shri U.N. Vyas, learned Counsel waives notice on behalf of the respondent.

(2.) BY way of present petition, the petitioner challenges the order passed by the learned Civil Judge, Junior Division, Patur, dated 15th February, 2006 passed below Exh.2 in MJC No.7/2002.

(3.) THE ground raised in the application was that on the earlier date, the Counsel appearing for the plaintiff/petitioner wrongly noted the next date and, therefore, on the date on which the suit was fixed, he could not remain present. It was, therefore, submitted that the application for condonation of delay so also the application for restoration be allowed. By the impugned order, the said prayer came to be rejected. Hence, this petition.