- (1.) Heard learned counsel for the parties. By the impugned order, restoration application filed on behalf of the appellant to restore S.B. Civil Writ Petition no.1355/1987 has been rejected.
(2.) It is submitted by the learned counsel for the appellant that the writ application could not be attended as name of the counsel was not shown in the cause list; as a result of which, the writ application was dismissed for default. The restoration application thereafter was filed. From the averments made in the restoration application, we are satisfied that the counsel for the appellant was prevented by sufficient cause in not attending the case.
(3.) In this view of the matter, the orders impugned are set aside. The writ application no.1355/1987 is restored to its original file.;