(1.) This civil revision, under Article 227 of the Constitution, arises out of the order dated 30.05.2017 passed by the learned Civil Judge (Junior Division), Amritsar (hereinafter, 'the trial Court'), in Case No.20/2012/2016. By the said order, the trial Court refused to condone the delay in the filing of the application for restoration of the restoration application which was filed earlier to set aside the order dismissing the suit for default. In consequence, both the applications stood dismissed. Aggrieved thereby, the plaintiff in the said suit is before this Court.
(2.) Heard the learned counsel for the petitioner/plaintiff and the respondent/defendant.
(3.) Parties shall hereinafter be referred to as arrayed in the suit.