I.M. Quddusi, J. - (1.) An application has been filed for recalling of the order dated 22.10.2002 dismissing the writ petition for non-prosecution.
(2.) The ground shown in the affidavit filed in support of this application is satisfactory. Therefore, the application is allowed. The writ petition is restored to its original number.
(3.) In this case, counter and rejoinder affidavits have been exchanged, therefore, this case has been heard on the request of learned Counsel for the parties.;