- (1.) Case called out but nobody responds for the revisionists. Learned A.G.A. is present.
(2.) The notice of the revision was served upon the opposite party No. 2 Karan Singh whereupon he engaged Sri Keshav Sahai as his Advocate.
(3.) After the death of Sri Keshav Sahai, a fresh notice was issued to the opposite party No. 2 to engage another counsel which was personally served upon him but he did not engage any other counsel.;