ANIL JAIN Vs. HEMKANTA JAIN

JUDGEMENT

(1.) The matter comes upon an application filed by the appellant under Sec. 5 of the Limitation Act seeking condonation of delay in filing restoration application for restoration of D.B. Civil Misc. Appeal No.592/2021.

(2.) The appeal was dismissed for want of prosecution on account of the fact that when the matter was listed before the Court on 8/11/2021, 17/11/2021 and 25/11/2021, none appeared for the appellant and the Court, noticing the fact that none was present for the appellant on 25/11/2021 as well, dismissed the appeal for non-prosecution.

(3.) The office has reported that the application seeking restoration is barred by 65 days.