- (1.) Respondent No. 1 is represented by Sri K. L. Grover and Sri Ramesh Singh. The service on the other respondents is sufficient as is evident from the affidavit filed on 12th of February, 2009 but no one has entered appearance on their behalf. However, their interest is common with that of respondent No. 1 who is contesting the case.
(2.) Heard learned Counsel for the petitioner and Sri Ramesh Singh for the respondents.
(3.) This petition is directed against an order dated 23rd of January, 2007, passed in a revision setting aside the order of the trial court dated 26th of August, 2006 rejecting an application for condonation of delay.;