Narendra Kumar Jain, J. - (1.) Heard the learned counsel for petitioner.
(2.) Learned counsel for petitioner has filed this application for restoration of revision petition. There is delay in filing the application, therefore, he has also filed an application under Section 5 of the Limitation Act for condonation of delay in filing the application.
(3.) A notice to show cause was issued to respondents, but no one is present on behalf of respondents despite service of notice on all the respondents.;