SHEO LAGAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application by the petitioners, who were respondents in F. A. 267 of 1959, is for restoration of their cross objection, which was dismissed for default.

(2.) The crucial question, for determination, is, whether the present application for restoration, which is the third one, is at all maintainable?

(3.) In order to resolve this issue, it is necessary to state the material facts having bearing on this question.