Anjani Kumar Mishra, J. - (1.) Heard counsel for the revisionist and Shri Krishna Agrawal for the contesting respondents 1 and 2.
(2.) The cause shown for non-appearance is found to be sufficient. The order dated 04.07.2014 is hereby recalled and the revision is restored to its original number and is being decided finally.
(3.) This revision is directed against the order dated 21.04.1998 passed in Execution Case No. 4 of 1998, where under an award dated 29.09.1997 was put to execution by means of an application under Section 36 of the Arbitration and Conciliation Act, 1996. The arbitration agreement itself between the parties is dated 04.07.1991.;