KIRAN KUMAR P Vs. REGISTRAR (EVALUATION) BANGLORE UNIVERSITY

JUDGEMENT

(1.) BY this application, petitioner is seeking restoration of his revision petition No.2806 of 2013 which was dismissed for non -prosecution on 10.9.2013. On perusal of the record, we find that revision petition was dismissed for non -prosecution before issuance of notice to the respondent. In view of the reasons given in the application, we restore the revision petition in the interest of justice. Notice on restoration of the petition be issued to the petitioner calling upon him to appear in person or through counsel on 14.08.2014.