(1.) By the present application, under Order XLVII Rule 1 and Section 151 of the Code of Civil Procedure (for short "CPC"), the appellants (in the Letters Patent Appeal) seek review of the order of the Division Bench, dated 3rd July, 2014, passed in L.P.A. No. 958 of 2013, by which, the Letters Patent Appeal of the petitioners has been disposed of as withdrawn.
(2.) Shorn of details, brief facts, necessary for disposal of this application, are as follows :-
(3.) We have heard Mr. Purushottam Kumar Jha, learned counsel for the petitioners and perused the record.