PUNJAB NATIONAL BANK Vs. FAROOQ AHMED MALIK

JUDGEMENT

(1.) PETITIONER has moved this application for condoning the delay which had crept in filing the revision petition against the order dated 17th March, 2004 passed by learned Additional District Judge (Bank cases), Srinagar, whereby and where -under the application for restoration came to be dismissed, hereinafter referred to as impugned order.

(2.) THIS application came up for consideration before this Court on 11th November, 2005. After hearing learned counsel for parties, with the consent of learned counsel for the parties, the Registry was directed to list this application along with the revision petition. Accordingly, revision petition is taken on board. Registry to diarize the revision petition. FACTS.

(3.) THIS case has a checkered history. It appears that petitioner/plaintiff has been dragged from post to pillar and pillar to post due to wrong advice and inaction which has taken away the settings of law and caused delay in determining the core question involved in the lis. It also appears that the attention of the trial court has also not been drawn towards the very important fact which would have set the controversy at rest.