D.K.Seth, J. - (1.) The order dated 10.12.1996 dismissing the writ petition in default has been sought to be recalled.
(2.) Heard learned counsel for the petitioner Shri R. K. Jain and Miss. Aru Jaiswal, learned counsel appearing for the respondents.
(3.) The grounds made out appears to be sufficient. The order dated 10.12.1996 is recalled and the writ petition is restored to its file.;