- (1.) In D.B. Civil Restoration Application No. 29/2015:
(2.) WE have heard learned counsel appearing for the applicant/appellant. The delay of 321 days in filing the restoration application, is sought to be explained on the ground that the appellant was out of country and, thus, could not prefer the application in time.
(3.) LEARNED counsel appearing for the respondent -Bank submits that the passport of the appellant does not establish that he was out of the country during the period, when he could file the restoration application.;