Surya Prakash Kesarwani, J. - (1.) Heard Sri Rishi Kant Rai, holding brief of Sri B.K. Rai, learned counsel for the defendants-revisionists/tenants and Sri A.D. Saunders alongwith Sri Rakesh Bagga, learned counsel for the plaintiffs-respondents/landlord. On delay condonation application
(2.) This revision under Section 25 of the Provincial Small Causes Court Act, has been filed beyond limitation by 25 days alongwith a delay condonation application.
(3.) Learned counsel for the plaintiff-respondent/landlord has no objection to the condonation of delay. Consequently, the delay in filing the aforesaid revision is condoned. Delay condonation application is allowed. Office is directed to give regular number to the revision. On Revision;