N.K. Jain, J. - (1.) The matter was listed on 08.11.2010, Counsel for the Appellant was directed to supply a copy of the application to the learned Counsel, who was appearing for the Respondent in the second appeal and Registry was directed to show his name in the cause list.
(2.) Learned Counsel for Appellant submitted that he has already supplied a copy of this application to the learned Counsel for Respondents and his name has also been shown in the cause list, but neither any reply to the application has been filed nor anyone is present to oppose the application, therefore, the appeal be restored.
(3.) I have considered his submissions and also the reasons assigned in the application duly supported by an affidavit and I find that this is a fit case for restoration of the appeal in the facts and circumstances of the present case.;