Amitav K Gupta, J. - (1.) This civil miscellaneous petition has been filed for restoration of C.M.P No.565 of 2012, which was dismissed for non-prosecution on 11.04.2016.
(2.) It transpires from the record that C.M.P. No.565 of 2012 was filed for restoration of C.M.P No.133 of 2005, which had been dismissed on 20.06.2016 for non-compliance of order dated 19.05.2006.
(3.) Heard. It is evident that no sufficient case is made out nor reasonable explanation given in filing the petition after a delay of nearly 539 days. It is noticed from the narration of the sequence of events that C.M.P No.133 of 2005 was not prosecuted for nearly eleven years consequently, the said civil miscellaneous petition dismissed, by order dated 20.06.2016, for non-compliance of order dated 19.05.2006. It is evident that the present civil miscellaneous petition for restoration of C.M.P No.133 of 2005, has been filed after an inordinate delay of 539 days and no sufficient cause is made out, on the contrary the petitioner has been grossly negligent in prosecuting the civil miscellaneous petitions. Such conduct of the petitioner does not call for any liberal or lenient approach by this Court.;