SARWAN RAM Vs. HARNEK SINGH

JUDGEMENT

(1.) ON July 11, 1990 Civil Revision was dismissed and the order was passed as Under :-

(2.) THIS order was passed in the absence of the counsel for the petitioners. The present application has been filed under Section 151 of the Code of Civil Procedure for recalling the said order. The grounds mentioned therein briefly are to the following effect :-

(3.) ON July 11, 1990 counsel for the petitioners could not appear in Court in view of the unanimous resolution of the High Court Bar Association. Non-appearance of the counsel for the petitioners was not wilful or delibrate, but was due to the circumstances entirely beyond his control. The Revision Petition was dismissed, because the correct facts and circumstances could not be brought to the notice of the Court. The High Court Bar Association unanimously resolved on July 16, 1990 that the members of the Bar, whose cases had been dismissed/decided ex-parte during the relevant period, may move applications for setting aside ex-parte orders and for recalling the ex-parte orders and that the Members of the Executive Committee of the Association would appear therein on their behalf. That is why according to the petitioners, the present application has been filed.