AMRESHWAR PRATAP SAHI,J. - (1.) Ref:- Civil Misc. Review Application No. 292276 of 2016. Ref:- Civil Misc. Delay Condonation Application No. 07 of 2018. Ref:- Civil Misc. Recall/Restoration Application No. 08 of 2018. Heard learned counsel for the applicants and perused the affidavit filed in support of the delay condonation application and the restoration application.
(2.) We have also perused the cause shown seeking restoration. Both causes appear to be sufficient, and accordingly, the application for condoning the delay as well as the restoration application are allowed.
(3.) The restoration application shall be treated to be within time. The order dated 25.08.2017 of the review petition being dismissed in default is set aside and the review petition shall stand restored to its original number. ORDER On Appeal:- ;