- (1.) Heard Shri Kuber Singh Yadav, learned counsel for the appellants.
(2.) This First Appeal From Order has been filed under Order 43 Rule 1(3) of the Civil Procedure Code, whereby a belated application filed by the appellant, for recall of an order dated 29.09.1997 has been dismissed as the Court found the reason given for condonation of delay in filing the restoration application to be insufficient.
(3.) The order date 29.09.1997, was an order passed on the application filed by the appellant abating his appeal under Section 5 of the U.P. Consolidation of Holdings Act.;