SIDDHI FERROUS Vs. UPPAL BUILDERS

JUDGEMENT

(1.) This is an application seeking condonation of delay in filing the application.

(2.) For the reasons stated in the application, the same is allowed.

(3.) This is an application seeking restoration of the above-captioned petition, which was dismissed in default on 23/8/2021. This Court had noted that the petitioner had not appeared on the previous hearing as well (that is, hearing held on 28/7/2021).