CHIEF MANAGER RAJASTHAN STATE ROAD TRANSPORT CORPORATION LIMITED, BANSWARA DEPOT Vs. HEERA LAL PANCHAL (DECEASED)

JUDGEMENT

(1.) The appeal filed by the appellant was lying under defects which were not cured. Listed before the Court, on 25.01.2012 fifteen days time was granted by the Court to remove the defects. None being removed the appeal was dismissed due to not removing the defects vide order dated 28.03.2012.

(2.) Seeking restoration of the appeal vide D.B. Civil Restoration Application No.542/2018, blame is put on the shoulders of the Counsel engaged by the appellant. The delay in seeking restoration is of 2359 days and for which once again the blame is put on the shoulders of the Counsel.

(3.) What steps the appellant took to seek information from the Counsel regarding the status of the appeal has not been pleaded.