D.N.PATEL,J. - (1.) C.M.P. No . 198 of 2016 The present civil miscellaneous petition has been preferred for restoration of C.M.P. No. 23 of 2014, which was dismissed for default vide order dated 21st April, 2016.
(2.) Having heard counsels for both the sides and looking to the reasons stated in this petition, there are reasonable reasons for recalling of the order passed in civil miscellaneous petition and therefore, we recall the order dated 21st April, 2016. C.M.P. No. 23 of 2014 is restored to its original file with the same number.
(3.) This civil miscellaneous petition is allowed and disposed of. C.M.P. No. 23 of 2014 The present civil miscellaneous petition has been preferred for restoration of L.P.A. No. 241 of 2013, which was dismissed for default on 3rd January, 2014 in view of the order passed by this Court dated 10th December, 2013.;