- (1.) This is an application for recalling of the order dated 7.9.2012, whereby the petition was dismissed for want of prosecution.
(2.) Perused the averments made in the affidavit filed in support of the restoration application. The cause shown in the affidavit found sufficient. Application is allowed. The order dated 7.9.2012 is recalled. The case is restored to its original number.
(3.) By means of this writ petition, the petitioner is challenging the order of the revisional court dated 22.2. 2000 passed in Civil Revision No. 66 of 1998 .;