RAM SWARUP Vs. MANGAT

JUDGEMENT

(1.) This is a revisionist against the order of the Additional of The petitioner date 7-8-1985 for the restoration of the revision and for the withdrawal of the order dated 18-7-1983 was dismissed.

(2.) Opposite party is absent in spite of sufficient notice. Heard the learned counsel for the revisionist.

(3.) It is proved from the record that the revision filed before the Additional commissioner on 28-9-1981 remained undated and it was dismissed for default on 18-7-1983. The learned Additional Commissioner rejected the application or restoration mainly on the ground that the revisionist had not filed any notice for himself so that it could be sent to him.