Jaswant Singh, J. - (1.) C.M. No. 26241 -CII of 2010.
(2.) ALLOWED . Filing of certified copies of Annexure is exempted. C.R. No. 6630 of 2010 Present revision petition has been filed under Article 227 of the Constitution for setting aside the order dated 29.01.2010(P -7) vide which the Respondent No. 1 has dismissed the restoration application moved by the Petitioner being not maintainable.
(3.) FACTS giving rise to the present revision petition are that the Petitioner being an elected member/Ex -Vice President of Gurdwara Committee, Gurdwara Nanaksar, Verka, Tehsil and District Amritsar, had filed a petition under Section 142 of Sikh Gurdwara Act against Respondent No. 2/President of same Gurdwara Committee before Respondent No. 1 i.e. Sikh Gurdwara Judicial Commission, Amritsar (hereinafter referred to as "the Commission") on 23.11.2004, regarding damages/costs. Issues were framed on 25.04.2005. It is apparent that the Petitioner despite availing many adjournments could not complete his evidence within a period of next two years and 10 months and when the case was fixed on 17th of March 2008 for cross examination of the Petitioner, the same was dismissed in default for his non appearance. Thereafter Petitioner moved an application dated 19.03.2008 for restoration of the aforesaid petition, which was also dismissed in default on 23.12.2008. On 20.01.2009, the Petitioner again moved an application for restoration of the application dated 19.03.2008. However, the said application was also dismissed in default on 04.12.2009. Lastly the Petitioner moved an application on 04.12.2009 for restoration of the application dated 20.01.2009, but finding no justification therein, the same was dismissed by the Commission.;