- (1.) Due to non-appearance of the appellants, both the appeal and the application were dismissed by the other Division Bench of this Court on 13th February, 2015. Subsequently, the present application has been taken out by the appellants for restoration of this appeal and the application.
(2.) The reason which prevented the appellants from appearing before the Court when the appeal and the application were called on for hearing, has been explained by the appellants in this application.
(3.) It was stated therein that the learned advocate and his clerk missed the said matter in the list on that date. As a result, the learned advocate of the appellants could not make himself present before the Court when the appeal and the application were called on for hearing.;