TABASUM MANZOOR Vs. ABDUL AHAD BHAT

JUDGEMENT

(1.) Looking to the nature of the issue raised in petitioners Appeal, learned Counsel for the parties were heard on the restoration application as also on the merits of CIMA No. 68/2008.

(2.) Petitioner's Civil Miscellaneous Appeal preferred against the order dated 25-3-2008 of learned 1st Additional District Judge, Srinagar was dismissed in default and for want of prosecution on September 11, 2008.

(3.) Application seeking condonation of delay in filing the restoration application was allowed on February 5, 2009 holding that sufficient cause had been made out by the petitioner for condoning the delay.