CLR/60/2010
2021 Latest Caselaw 2884 UK

CLR No. 60 of 2010
With
Delay Condonation Application (CLMA) No.6815 of 2020
Restoration Application (MCC) No.359 of 2020
Hon'bleRavindraMaithani, J.

Mr. Nagesh Aggarwal, Advocate for the revisionists.

Mr. Siddhartha Singh, Advocate for the respondents.

The civil revision was dismissed in non-prosecution on 12.12.2019.

Delay Condonation Application (CLMA) No.6815 of 2020 as well as Restoration Application (MCC) No. 359 of 2020 have been filed on the ground that since the matter could not be noted by the earlier counsel appearing for the revisionists, therefore, revisionists remained unrepresented, which resulted into the dismissal of revision.

Heard.

Both the learned counsel for the parties would submit that the revision was admitted.

Having considered the reasons for delay, this Court is of the view that the delay may be condoned and restoration application may be allowed. Delay condonation application as well as restoration application are allowed accordingly.

Accordingly, the delay in filing the civil revision is condoned. The civil revision is restored to its number.

Heard learned counsel for the parties on the merit of the case as well.

Judgment reserved.

(RavindraMaithani, J.) 05.08.2021 Sanjay