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Judgment
5 paragraphs · 85 wordsH.S. Thangkhiew, J
1.
This is an application for restoration of WP(C). No. 372 of 2024 which was dismissed for non-prosecution on 07-10-2025, due to the non-appearance of the learned counsel for the petitioner.
2.
Mr. P.K.Borah, learned counsel for the application submits that the non-appearance of the learned counsel was due to his medical condition where he suffered a heart attack.
3.
Considering these circumstances, WP(C). No. 372 of 2024 shall stand restored to file.
4.
Accordingly, misc. case is allowed and disposed of.