HARISH TANDON,J. - (1.) This is an application for restoration of the writ petition, which was dismissed for default on 8th November 2011. The cause for non appearance, narrated in paragraphs 3 and 4 of the application, is found to be satisfactory.
(2.) The order dated 8th November 2011 is hereby recalled. The restoration application, being C.A.N. 11002 of 2011, is allowed.
(3.) The writ petition is restored to its original file and number. In Re : W.P. 13345 (W) of 2003 ;