- (1.)RULE. learned advocate waives service of rule on behalf of the opponent.
(2.)THE present application is filed to restore Special Civil Application No. 6212/2008, which came to be dismissed for non prosecution on 14/07/2008 as the learned advocate appearing on behalf of the petitioner was absent.
(3.)CONSIDERING the averments made in the application and the readiness on the part of the learned advocate to go on with the Special Civil Application on merits, the present Miscellaneous Civil Application is allowed. Special Civil Application No. 6212/2008 is ordered to be restored to file. Rule is made absolute accordingly.