GURCHARAN SINGH CHADHA Vs. THAKURJI THAKURDWARA

JUDGEMENT

(1.) This is an application filed under Order 9 Rule 9 CPC for restoration of the main revision petition.

(2.) Learned counsel for the applicant-petitioner has submitted that he could not file an adjournment slip on account of the circumstances beyond his control and has submitted that the matter be decided on merits.

(3.) In view of the request made by learned counsel for the petitioner, the present application is allowed and order dtd. 27/1/2025 is recalled and the main case is restored to its original number and is taken up on Board today itself for final disposal.