- (1.) The suit, as per cause title, was appearing in the list of this Court under the heading of "FOR HEARING" quite sometime.
(2.) The suit was dismissed for default on 26th February, 1999 when neither of the parties appeared before this Court even in the third call.
(3.) At the time of rising of the Court at 4-15 p.m. of the day, in an unusual time, learned Advocate for the plaintiff mentioned the matter to recall the order of dismissal of the suit only taking the name and absence of the appearing of a senior counsel of this Court since it was not the proper time for mentioning nor Court should run its administration only on the name and absence of the Senior Counsel, the Court was pleased to direct to mention on the following day as and when Court takes mentioning of the matters.;