RATAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY the impugned order the learned Single Judge has refused to restore the writ petition dismissed for want of prosecution on the ground that the learned counsel for the appellants did not appears, even when the matter was called in second round. The learned Single Judge was not satisfied with the reason given by the learned counsel that when the case was called he was busy in another Court i. e. Court no. 8.

(2.) IT is submitted by the learned counsel that when the matter was called in the first round, he was in fact arguing a matter before another Court. When the matter was called in the second round he was slightly late, till then the case was dismissed. He made a mention within a minute but the same was not accepted.