VIBHA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) ORDER XVII Rule 1 Bub -Rule (2) Clause (c) specifically provides that the fact that the Pleader of a party is engaged in another court, shall not be a ground for adjournment. In the instant case, the Pleader of the petitioner was engaged in another court when the matter was called and dismissed for default. If that is no ground for grant of adjournment, on that ground restoration cannot be allowed.

(2.) THE restoration application, therefore, fails and the same is dismissed.