MUSTAK KHAN Vs. MAKSOOD

JUDGEMENT

(1.) HEARD learned counsel for the applicant -appellant on the restoration application. Learned counsel for the applicant -appellant submits that the above noted appeal was listed on 05.07.2012 but he could not appear before this Court when the appeal was taken up for hearing as he has gone to his Village to see his old age ill mother.

(2.) THE said reasons is sufficient reasons to restore the appeal. Therefore, the application stands allowed and the appeal is restored to its original number.