KURIAN,J. - (1.) Leave granted.
(2.) The apepllant apparantly is aggrieved since the application for restoration of the review of the Judgment dated 28.11.2013 in RSA No. 287 of 1986 on the file of Punjab and Haryana High Court was dismissed.
(3.) There is no dispute that the review application had been filed on time. It appears from the order dismissing the application for restoration that the applicant had not been prosecuting the case diligently.;