VIJAY KUMAR SINGH Vs. ABHA GUPTA

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This petition has been filed for restoration of W.P. (C) No. 5478 of 2016 to its original file which was dismissed for non- appearance vide order dtd. 24/1/2019.

(3.) Learned counsel for the petitioner has submitted that on 24/1/2019, the learned counsel for the petitioner Mr. S.L. Agarwal was engaged in marriage of his sister's son and therefore when the case was called out, he could not appear and the case was dismissed.