- (1.) In view of the good grounds shown for the delay in renewing the bank guarantee, the order dated September 7, 2015, insofar as it provided for the dismissal of the appeal, is recalled and the appeal is readmitted and the pending applications are restored to the file.
(2.) The matter is taken up to be considered on merits.
(3.) The appeal is directed against a judgment and decree of June 18, 2015 passed apparently on the admission of the appellant-defendant.;