- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) After hearing learned counsel for the parties for some time, counsel for both the parties requested the Court to dispose of the appeals by setting aside the impugned order passed by the High Court without recording any reason and to restore the Original Petition before the High Court for being decided afresh, as the statement made before the High Court for withdrawing the Original Petition was under mistaken belief. The appellant has no objection to this course of action. In other words, the restored Original Petition before the High Court will have to be decided on its own merit in accordance with law.;