- (1.)This application has been filed for condonation of delay of 5 days in filing the restoration application. In view of reasoning given in the application, it is allowed and delay of 5 days in filing the restoration application is condoned.
(2.)This application has been filed under Order 9 Rule 4 CPC for restoration of the revision petition, which was dismissed for nonprosecution on December 14, 2005. Application is accompanied by an affidavit. In view of reasoning given in the application, it is allowed and the civil revision is restored to its original number. On request, revision petition is taken up for hearing.
(3.)Vide judgment under challenge, objection application, filed by the respondent against the award dated November 19, 1976, was dismissed by the trial Court. He, however, succeeded in appeal.