VINEET KOTHARI,J. - (1.) By the impugned order dated 24.08.2011, the defendant's application under Order 7 Rule 11 CPC was rejected by the learned trial court, with the following observations:-- Learned counsel for the petitioner, Mr. Sajjan Singh informed the Court that the suit itself was dismissed in default on 29.11.2011. However, the learned counsel for the respondents, Mr. A.K. Khatri informed the Court that the said dismissal in default has been set aside and the suit has been restored by the learned trial court on 04.08.2015, but he is not having the copy of the said order dated 04.08.2015.
(2.) In view of the suit having been restored by the learned trial court, the present revision petition has become infructuous. However, the defendants will be able to raise objections again before the learned trial court in the suit restored by it and appropriate issues will be framed accordingly. With these observations, the present revision petition is disposed of Copy of this order may be sent to the concerned parties and the learned court below forthwith. Final Result : Disposed off ;