REHMAN SHEIKH Vs. MUKHTI

JUDGEMENT

(1.) THIS is an application for restoration of Civil Revision No: 79 of 1986 which came to be dismissed for non -appearance of the petitioner and his counsel on 24th of July, 1986. It is alleged therein that the counsel for the petitioner was present in the court on the said date, but left under the mistaken belief that his case may not reach, as the court was engaged in hearing arguments in some other case. The counsel for the petitioner has filed his personal affidavit in support of the application, which has been filed by him on 28 -7 -1986.

(2.) THE respondent has resisted the application, inter -alia, on the ground that it was not maintainable under any provision of law and no sufficient cause as recognized by law for its restoration was shown.

(3.) HEARD learned counsel for the parties. The record was also examined.