Soumen Sen, Ravi Krishan Kapur, J. - (1.) Both the appeals and the applications are taken up together and disposed of by this common order.
(2.) Sufficient Cause being shown for non-appearance on 20th December, 2018 when the appeals were dismissed for default, the order dated 20th December, 2018 is recalled and F.M.A. No.33 of 2019 and F.M.A. No.71 of 2019 are recalled and restored to the original files.
(3.) C.A.N. No.162 of 2019 and C.A.N. No.428 of 2019 are disposed of.;