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Judgment
Ram Janam Singh, Member.
This restoration application has been filed by Sri B.B. Paul, Advocate Counsel for the applicant, Dharamvir Singh for setting aside the order dated 24892.
Heard the learned Counsel for the applicant and gone through the file carefully.
The reasons given in the accompanying affidavit by the applicant are not convincing. He has not given any reasons in the affidavit which throws light that the applicant tried his best to find as to what happened to his case which was filed by his father. When the case was dismissed Sri B.D. Tripathi, was the Counsel for the applicant. Now, he has engaged Sri B.B. Paul, Advocate as his Counsel to persue his restoration application. The request of the learned Counsel for issuing notices to the oppositeparties is not warranted because the restoration application has been moved after a lapse of six years and the reasons given in the affidavit are not at all convincing. Moreover, both the Courts below have given a concurrent finding by rejecting the claim of the applicant. Hence it shows that only to harass the oppositeparties this restoration application has been filed by the applicant.
Restoration application has no force and is accordingly dismissed.
Restoration dismissed.