- (1.) RAJEEV Gupta, j. Mr. K. C. Joshi, Advocate for the petitioner. Mr. J. P. Joshi, Addl. Chief Standing Counsel for respondents Nos. 1, 2, 4, 5 &8. Mr. Naresh Pant, Advocate for re spondent No. 3. None for respondents Nos. 6 & 7. They are heard.
(2.) THE petitioner is seeking restora tion of Writ Petition No. 1727 of 2001 (M/b), which was dismissed for want of pros ecution vide order dated 16-06-2006. The petitioner had filed this writ petition in the year 1998 for the follow ing reliefs: " (a) to issue an order, direction or writ in the nature of mandamus directing the respondents to pay Rs. 325 Crore (Rupees three hundred twenty five crore only) as harassment to the petitioner out of which Rs. 7, 56, 715. 00 is principal amount of loan and Rs. 28, 52, 844. 00 is interest calcu lated upto the date of making the application, forthwith. (b) to issue any other order, direc tion or writ as in the circumstances of the case which this Hon'ble Court may deem fit and proper. (c) to award cost of the writ petition to the petitioner. " As there was no representation on behalf of the petitioner on 25-08-2003, the writ petition was dismissed with the following order : "petitioner and his Advocate absent. Learned Standing Counsel for the respondents present. Petition appears to have become infructuous. Writ Petition is dis missed for default. No order as to costs. Interim order, if any, to stand va cated. "
(3.) THE writ petition, however, was restored to its original number on 17-11-2003. The writ petition then was listed for hearing on 28-05-2004. As none appeared for the petitioner, the writ pe tition again was dismissed for want of prosecution.;