Sudhir Agarwal, J. - (1.) The appeal is restored to its original number vide order of date passed on restoration application.
(2.) The application seeking condonation of delay having been allowed vide order of date passed on Delay Condonation Application, let appeal be registered with regular number and old number shall also continued to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two numbers.
(3.) As requested by learned counsel for parties, I proceed to hear this appeal under Order 41 Rule 11 CPC;