Ram Chand Gupta, J. - (1.) C.M.No.12541 -C of 2011.
(2.) IN view of the facts mentioned in the application, the same is allowed and order dated 26.9.2011 dismissing the appeal in default is recalled. Registry is directed to register the case at its original number. Application stands disposed of accordingly. C.M.No.598 -C of 2011
(3.) IN view of the facts mentioned in the application, delay of 130 days in refiling the appeal is condoned.;