PARSVNATH DEVELOPERS LIMITED Vs. SANTOSH DAHIYA

JUDGEMENT

(1.) Revision petition no. 3608 of 2016 was dismissed in default for lack of prosecution vide Order dtd. 3/1/2022. This application, no. 32 of 2022, has been filed on 21/2/2022 by the petitioner, seeking restoration of the case. The prescribed period to file such application is 30 days. As such the application is time-barred.

(2.) The Order of 3/1/2022, vide which the revision petition was dismissed, is reproduced below:

(3.) The Orders of the two fora below are a matter of record. No useful purpose will be served by reproducing them here all over again. It is seen that the State Commission has passed a well-appraised Order. With reasons given it has concurred with the District Commission. On the face of it there appears no misappreciation of evidence as may cause to require fresh de novo re-appreciation in revision. No jurisdictional error or a legal principle ignored or miscarriage of justice having been occasioned is readily visible. The award made by the District Commission, as upheld by the State Commission, appears just and equitable in the facts of the case.