Siddharth, J. - (1.) The above noted this writ petition was dismissed as infructuous by the order dated 01.02.2013. The learned Counsel for the petitioner filed Restoration Application dated 21.03.2013 alongwith a Delay Condonation Application, but it appears, that the Restoration Application got misplaced in the registry and by the order dated 28.04.2016, this Court directed the registry to trace the same and place it on record. Finally, by the order dated 11.07.2016, the petitioner was directed to file a duly attested copy of the Restoration Application in the office within 3 days.
(2.) The learned Counsel in compliance of the order dated 11.07.2016 has produced the attested copy of the Restoration Application before the Court today. It is taken on record.
(3.) Order on the Delay Condonation Application;