SUDHIR AGARWAL,J. - (1.) The defect is removed. Delay in filing certified copy of order is condoned. Let revision be registered with regular number. As requested by learned counsel for the revisionist, I proceed to hear the revision, today itself.
(2.) The revision is directed against the order dated 27.03.2012 passed by Additional District Judge (Court No. 15), Agra in Misc. Case No. 35 of 2009, rejecting application of defendant-revisionist to set aside the ex parte judgment and decree dated 19.09.2009 passed in SCC Suit No. 92 of 2008.
(3.) Sri S.I. Siddiqui, learned counsel for the revisionist finding it difficult to assail the impugned order, at the outset, stated that revisionist may be allowed a reasonable time to vacate the premise in question.;