Sudhir Agarwal, J. - (1.) The delay in filing this revision having been condoned vide order of date passed on Delay Condonation Application, let revision be registered with regular number and old number shall also continue to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two number.
(2.) As requested by learned counsel for revisionist, I proceed to hear the revision for admission today itself.
(3.) The order forfeiting to file written statement was passed by Trial Court since it was not filed within the time prescribed under Order 8, Rule 1 C.P.C. whereafter defendant-respondents filed written statement which has been accepted by Civil Judge (Senior Division), Kanpur Nagar on a cost of Rs. 500/- and this revision has been preferred against the aforesaid order dated 30.1.2014.;