Rajesh Balia, J. - (1.) Heard learned counsel for the appellants.
(2.) This appeal is against the order of learned Single Judge rejecting the application for restoration of S.B. Civil Writ Petition No. 364/99 which has been dismissed for want of prosecution on 13.7.2000.
(3.) The reason of the dismissal for non-prosecution on 13.7.2000 recorded by the learned Single Judge was that the petitioner has not filed the process fee and notices after issuance of notice.;