KRISHAN Vs. CHATTAR SINGH

JUDGEMENT

(1.) Instant civil revision, by one of the legal representatives of plaintiff, filed under Art. 227 of Constitution of India, is directed against the order dated 24.12.2011 (Annexure P-1), whereby suit of the plaintiff was dismissed as withdrawn on the statement suffered by the counsel, without there being any permission or instructions of the plaintiff and also against the order dated 29.10.2014 (Annexure P-4), whereby his application for restoration of suit was also dismissed.

(2.) Notice of motion was issued.

(3.) As per order dated 7.1.2016, service was complete. Learned counsel put appearance on behalf of respondent No.1. Thereafter, none appeared on behalf of respondents on 27.5.2016 and 26.8.2016. However, on 7.2.2017, learned counsel for the respondents appeared and the case was adjourned for today, as learned counsel for the petitioner did not appear on that day. Today, neither anybody has come present to oppose this revision petition nor any request for pass over has been made on behalf of the respondents.