PANKAJ MITHAL,J. - (1.) Heard Sri Rishi Chadha, learned counsel for the defendant revisionists. Sri Vikram Rai holding brief of Sri Anoop Trivedi, learned counsel appears for respondents no. 1, 2 and 3. Respondents no. 3 and 4 are proforma parties.
(2.) The revision has been preferred against the order dated 1.11.2013 passed by the court of first instance by which the application of the plaintiff respondents no. 1 and 2 filed under Order 9, Rule 9 CPC has been allowed and the suit which was dismissed in default has been restored to its original number.
(3.) The submission of Sri Rishi Chadha, learned counsel for the defendant revisionists is that as the plaintiff respondents have not paid the cost imposed upon them on the previous dates, they are not entitle to the restoration of the suit. Their conduct all through had been to prolong the litigation. Secondly, they have failed to show sufficient cause for their absence which may entitle them to get the suit restored.;