Dwarika Das Shastri vs Chancellor of Sampurnand Sanskrit University,Lucknow and Others

R. A. Sharma, J.—By order dated 5111992, the writ petition was dismissed in default as the learned counsel for the petitioner were not present. Now this application has been moved on behalf of Sri Vijay Bahadur, Advocate, for recalling the above order on the ground that although he filed his Vakalatnama on 681992 and was, thus, one of the counsel for the petitioner, but his name was not shown in the cause list on account of which he could not appear on the date of hearing.

It is admitted that there were two other counsel for the petitioner, whose names were printed in the cause list but they did not appear. If a party is represented before a Court by more than one counsel and if name of any of the counsel is shown in the cause list and if he or she does not appear before the Court, the case is liable to be dismissed in default and it cannot be restored on the ground that the name of one of the counsel is not printed in the, cause list.

This application is accordingly rejected.