ABHIJIT GANGOPADHYAY,J. - (1.) Since none appeared in support of either the appeal or the applications, FMAT 554 of 2018 and CAN 3656 of 2018 and CAN 3658 of 2018 were dismissed for default on August 10, 2018.
(2.) Sufficient grounds have been made out as to why the appellant was not represented on August 10, 2018 when the above matters were dismissed for default. The order dated August 10, 2018 is recalled and FMAT 554 of 2018 is readmitted. C.A.N.3656 of 2018 and C.A.N.3658 of 2018 are restored to the file.
(3.) The restoration application, C.A.N.6547 of 2018, is allowed as above.;