Sudhir Agarwal, J. - (1.) Pursuant to order of date passed on Restoration Application, the revision is restored to its original number.
(2.) As requested by learned counsel for revisionists and Sri Jitendra Prasad Mishra, Advocate holding brief of Sri Raghuraj Kishore, learned counsel appearing on behalf of respondent no. 2, I proceed to hear the matter and decide afresh.
(3.) It is stated that revisionist 1 has died in 2015 and therefore this revision has abated, so far as revisionist 1 is concerned. This Court therefore proceed to consider this revision only with respect to revisionist 2.;