Bawra Construction Co. vs Delhi Co-Operative G.H.S. Ltd.
1999 Latest Caselaw 446 Del

Citation : 1999 Latest Caselaw 446 Del
Judgement Date : 21 May, 1999

Delhi High Court

Bawra Construction Co. vs Delhi Co-Operative G.H.S. Ltd. on 21 May, 1999

Equivalent citations: 1999 IIIAD Delhi 845

Bench: S.K.Mahajan

ORDER

I.A. NO. 1697/98 in Suit No. 274/88

1. The award was filed in court and the objections thereto were filed by the respondent.On 22.1.1998 no one appeared on behalf of the parties and the suit was,therefore,dismissed for non prosecution of the Suit.

I have pursued the application.As it was case of an award having been filed in court and objections thereto were preferred by one of the parties,in my opinion,the suit could not be dismissed even if none of the parties was present in the court. The suit appears to have been dismissed for non prosecutions as, it appears, it was not brought to the notice of the court that it was a case where award has been filed in court.Be that as it may,I allow this application and restore the suit to its original number.

No further orders are required to be passed on this application and the same stands disposed of.

S.NO.274 /88 &I.A.6232/88

2. List these objections for hearing on 8th July 1999.