- (1.) THE two interlocutory applications are for restoration of the writ petition and for the amount deposited with the Registrar to be made over to the respondent licensee.
(2.) SUFFICIENT grounds have been made out in G. A. No. 3310 of 2008 as to why the writ petitioner was not represented on July 17, 2008 when w. P. No. 2521 of 2002 was dismissed in default. The order dated July 17, 2008 is recalled and the petition is restored to the file.
(3.) THE application taken out by the respondent licensee, G. A. No. 3216 of 2008, was consequent upon the writ petition being dismissed. At the initial stage the petitioner was required to deposit the entire amount covered by the impugned bill with the Registrar, Original Side and it is such deposit together with accrued interest thereon that the licensee seeks upon the writ petition being dismissed in default. Since the petition now stands restored the licensee's application has become meaningless and is disposed of without any order as to costs.;