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Judgment
Ashok Menon, Chairperson
This is an application for restoration of Appeal No. 96/2015 which was dismissed for default of non-appearance of the Appellant.
The learned counsel for the Appellant submits that the counsel was late in appearing and therefore, could not make the representation and hence, seeks indulgence to this Tribunal to get the matter restored to the file.
It seems that the respondents have not appeared either in this application or in the Appeal. There is no objection forthcoming.
The Appeal of the year 2015 and that is the reason why it was posted for hearing under the caption of dismissal.
The counsel should have been vigilant in prosecuting the Appeal which had come up for hearing after four years, despite the fact that the Respondent has not appeared.
The application to restore the Appeal on files is allowed but payment of the cost of ₹ 10,000/- within a week to the D.R.T Bar Association towards the purchase of books and periodicals . Failure entails dismissal of the Application.
Post on 08.12.2022 for hearing before the Registrar.