GORAKHPUR DEVELOPMENT AUTHORITY Vs. VISHNU DAYAL

JUDGEMENT

(1.) MA No. 170 of 2015 (Application for restoration)

(2.) By this application, the Petitioner/Authority prays for recall of order dated 18.02.2015, whereby the Revision Petition was dismissed for non-prosecution, as the Petitioner/Authority had remained unrepresented on two dates of hearing.

(3.) For the reasons stated in the application, which is supported by the affidavit of the Counsel himself, we allow the application; recall order dated 18.02.2015; and restore the Revision Petition to its original position.