NEW BRAHMA KSHATRIA CO OPERATIVE HOUSING SOCIETY LIMITED Vs. GOVINDLAL NARBHERAM THAKORE DECD

JUDGEMENT

(1.) The appellant in Second Appeal No. 497 of 1963 has made this application for restoring the appeal to file. It was dismissed by me for default of appearance on 19th July 1972. While doing so I made a speaking order because I thought that there were unusual circumstances which required a reasoned order.

(2.) I made the following order:

(3.) It is not necessary for me to elucidate the circumstances which I have recorded in the order quoted above. They are self-explanatory and speak for themselves. I would however like to add that they were gross circumstances which only testified to a sense of irresponsibility and indifference.