LAWS(ORI)-2017-5-69

PURNA CHANDRA SAMAL Vs. GOPAL BAGRI AND OTHERS

Decided On May 05, 2017
Purna Chandra Samal Appellant
V/S
Gopal Bagri And Others Respondents

JUDGEMENT

(1.) This review petition has been filed seeking review of the order dtd.20th March, 2017 passed in W.P.(C) No.2795 of 2015 on the grounds that

(2.) Learned counsel representing the writ petitioner has vehemently opposed the averment made in the review petition by submitting that it is incorrect on the part of the review petitioner to say that the order has been passed in absencia, rather he has submitted that if the party will not appear before the court without making any motion for adjournment when his name is being reflected in the daily cause list, the court cannot wait for such party, rather the court is to proceed with the matter and on the day when the writ petition was listed on Board, the name of opposite party no.7 was appearing but the learned counsel representing opposite party No.7 has not put his appearance, as such the court has proceeded in the matter and finally disposed of the writ petition.

(3.) We have heard the learned counsels for the parties and perused the documents available on record.