MOHD. RAMZAN Vs. STATE OF J&K

JUDGEMENT

(1.) Admit State counsel heard.

(2.) The circumstances under which this petition has been filed be noticed:-

(3.) A revision petition was filed. This was dismissed in default on 15th July, 1993. Thereafter, an application was filed seeking restoration. It was stated that when the case was taken up on 29.6.1993, the clerk of the counsel noted the date as 25.8.1993. It is further stated that on 25.8.1993, the counsel could not appear on account of ill health. It was on 15.9.1993, that the applicant came to know regarding the dismissal of the case. Thereafter, an application was filed seeking restoration. This was dismissed on the ground that the procedural formalities which were required to go into were not completed. The application seeking restoration was not accompanied by the order which was subject matter of challenge. It was this factor which led to the rejection of the petition on 28.7.1993. It is this order which is being challenged.