JAMILA BI Vs. NAZMA AFZAL

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE applicants of C. R. No.432/10 have filed this petition, (according to cause title of the same) for restoration of M. C. C. No.463/2011 dismissed vide order dated 2.6.2011 by the Registrar Judicial (I) for non -compliance of the peremptory order dated 25.3 .2011 passed by this Bench.

(3.) AS per office note dated 2.6.2011 the petitioner was entitled to comply the order dated 25.3.2011 till 1.4.2011 by curing the default raised by the office in C. R. No.432/10 but such defaults were not cured within the prescribed period, therefore such Civil Revision was not restored by the office and against such office note the petitioner has filed the present petition for restoration of aforesaid MCC.