- (1.) The present application has been filed to recall the order whereby, the petition was dismissed for want of prosecution on 16.01.2014. Notice of the application.
(2.) Mr. Rajesh Gupta, Advocate, counsel for respondent No. 2, who is present in Court accepts notice and states that he has no objection if the application is allowed.
(3.) Accordingly, the application is allowed. Order dated 16.01.2014 is recalled and the main writ petition is restored to its original number. C.W.P. No. 6532 of 1993;