SHAKTI GAS SERVICES Vs. RAMESH BHAGWAN RAJGURU

JUDGEMENT

(1.) Learned counsel for respondent no.2 has filed his vakalatnama, which is taken on record.

(2.) An application has been filed on behalf of the petitioner for restoration of the revision petition, which was dismissed in default due to non-appearance of petitioner as well as its counsel on 27.02.2013. Along with it application seeking condonation of delay has also been filed, in which no period of delay has been mentioned at all.

(3.) On 27.02.2013, when the matter was listed for admission hearing, there was no appearance on behalf of the petitioner. Hence, revision petition was dismissed in default despite matter had been called twice.