- (1.) CM. No. 2879 of 2014 1. Application for condonation of delay of 6 days in filing the restoration application is allowed, in view of the averments made in the application duly supported by an affidavit. CM. No. 2880 of 2014 The present application has been filed under Order IX; Rule 8 read with Section 151 CPC for recalling of order dated 29.01.2014 vide which the petition was dismissed for want of prosecution. Notice of the application
(2.) Mr. Kshitij Sharma, AAG, Haryana, who is present in Court accepts notice and states that he has no objection if the application is allowed. CWP No. 19397 of 2011 In view of the above, the application is allowed. Order dated 29.01.2014 is recalled and the case is restored to its original number. CWP No. 19397 of 2011
(3.) With the consent of counsel for the parties, the main case is also taken on Board for hearing today itself.;