(1.) OFFICE to explain why LPA No.538 of 2012 has not been listed alongwith this group of appeals in spite of order dated 29th July, 2013. Copy of this order be made over to the Registrar General and OSD (Central Project Coordinator & Computer Cell) for information and necessary action. Explanation be submitted within one week from today after due inquiry.
(2.) HEARD counsel for the parties.