- (1.) Sufficient grounds have been made out as to why the petitioner was not represented on January 14, 2015 when W.P. 27699 (W) of 2014 was dismissed for default.
(2.) The order dated January 14, 2015 is recalled and W.P. 27699 (W) of 2014 is restored to the file.
(3.) The restoration application, C.A.N. 813 of 2015, is allowed as above without any order as to costs.;