Vivek Kumar Birla, J. - (1.) Re: Civil Misc. Delay Condonation Application Heard learned counsel for the revisionist and Sri Devi Prasad Tripathi, learned counsel for the plaintiff-respondent and perused the affidavit filed in support of this application.
(2.) No counter affidavit has been filed. Cause shown for the delay in filing the revision is sufficient. This application is allowed and the delay in filing the revision is condoned. Re: S.C.C. Revision
(3.) Heard learned counsel for the revisionist and Sri Devi Prasad Tripathi, learned counsel for the plaintiff-respondent and have perused the record.;