- (1.) Heard Sri Y.K.Sinha, learned counsel for the revisionists, Sri Shiv Sagar Singh, learned counsel for the respondents.
(2.) The defect stands removed. As requested by learned counsel for the parties, I proceed to hear the revision for admission today itself.
(3.) This revision under Section 115 C.P.C. has arisen from order dated 26.11.2010 passed by Civil Judge (Senior Division), Ghaziabad rejecting application of plaintiffs-revisionists finding that he has failed to satisfy requirement of proviso to Order VI, Rule 17 C.P.C..;