Dhirubhai Naranbhai Patel, J. - (1.) The present civil miscellaneous petition has been preferred for restoration of L.P.A. No. 495 of 2014, which was dismissed for default vide order dated 13th February, 2015 for want of appearance from the side of the appellant. Having heard counsel for both sides and looking to the reasons stated in this petition, there are reasonable grounds for recalling the order dated 13th February, 2015 and therefore, I recall the order dated 13th February, 2015 and L.P.A. No. 495 of 2014 is restored to its original file with the same number.
(2.) This Civil Miscellaneous Petition is allowed and disposed of. L.P.A. No. 495 of 2014
(3.) The Letters Patent Appeal is also before us for its final hearing with the consent of the parties. I.A. No. 6447 of 2014;