RAJARAM KALANGUTKAR Vs. FR FRANKLIN DMELLO

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent.

(2.) Affidavit in reply filed on behalf of respondent no. 4 is taken on record.

(3.) The question involved in this petition is as to whether or not, the clean admission given by learned Counsel for the petitioner before the Revisional Court, would amount to demonstrating a sufficient cause for allowing the application filed under Order 9 Rule 4 read with Section 141 of the Civil Procedure Code for restoration of the revision application.