- (1.) [Order on CM Application (Restoration) No. 129872 of 2014]
(2.) HEARD learned counsel for the parties on CM Application (Restoration) No. 129872 of 2014.
(3.) THE order dated 3.4.2014, dismissing for want of prosecution the restoration application [no. 345858 of 2013], is recalled, and the said restoration application [no. 345858 of 2013] is restored to its original number. This application is allowed. ................ [Order on CM Application (Restoration) No. 345858 of 2014] Heard learned counsel for the parties on CM Application (Restoration) No. 345858 of 2013.;