Jinan K.R, Member - (1.) Ld. Counsel for the petitioners is present. Heard the Ld. Counsel for the petitioners. On going through the averments in the Rst. A. No. 561/KB/2017 petitioners have given satisfactory reason for its absence on 13/12/2017 when the main C.A. (CAA) No. 368/KB/2017 was taken up for consideration.
(2.) Therefore, petition deserves for restoration.
(3.) Hence, I am inclined to restore C.A.(CAA) No. 368/KB/2017, which was dismissed on 13/12/2017, in its original number. Therefore, Rst. A. No. 561/KB/2017 is disposed of. C.A.(CAA) No. 368/KB/2017 is hereby restored.;