PREM NATH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The instant petition is directed against order dated 5.2.2007 (Annexure P-1) dismissing the ROR No.144 of 2005 for non prosecution and order dated 16.4.2007 (Annexure P-4) dismissing the application for recalling order dated 5.2.2007.

(2.) The petitioner is a deed writer by profession and practicing in District Court, Gurdaspur since 1993. His licence of deed writing was cancelled vide order dated 10.9.2003. He preferred an appeal before the learned Commissioner, Jalandhar Division, Jalandhar, which has also been dismissed on 17.8.2004. It was against the aforementioned order that he has invoked the revisional jurisdiction by filing ROR No.144 of 2005 which has been dismissed for non prosecution vide order dated 5.2.2007 even the application for restoration has also been dismissed vide order dated 16.4.2007 by Financial Commissioner, Revenue, Chandigarh.

(3.) The stand taken in the written statement is that on earlier three occasions, learned counsel for the petitioner was not present and the excuse of the counsel that he was not well is unfounded.