BADRI PRASAD MATHUR Vs. ADMINISTRATOR NAGAR PALIKA PARISHAD

JUDGEMENT

(1.) THE brief facts for the purposes of this petition be noticed as under.

(2.) A civil suit bearing No. 96-A/1988 was dismissed in default. The counsel pleaded no instructions on 6th of April, 1994. Later on, an application was preferred for getting the suit restored. This application was dismissed by the trial Court on 1st of October, 1994. Against the above order, an appeal was preferred. This appeal stands dismissed on 7th of July, 1995. The order passed by the trial Court seeking restoration has been confirmed. While doing so, some remarks have also been made against the counsel.

(3.) IN this petition, two grievances have been made :