DEVENDRA KUMAR ARORA,J. - (1.) Affidavit of service and rejoinder affidavit filed today are taken on record.
(2.) Vide order dated 13.7.2015, the present writ petition was dismissed for want of prosecution. Thereafter, application for recall of the order darted 13.7.2015 (C.M. Application No. 81108 of 2015) has been filed by the petitioner.
(3.) Learned Additional Chief Standing Counsel has no objection if C.M. Application No. 81108 of 2015 be allowed and the writ petition be heard finally.;