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Judgment
7 paragraphs · 197 wordsSujit Narayan Prasad, J
The instant Civil Miscellaneous Petition has been filed for restoration of W.P.(C) No. 6056 of 2017, which stood dismissed for non-compliance of the order dated 15.03.2019.
Learned counsel for the petitioner has submitted that the writ petition being W.P.(C) No. 6056 of 2017, which stood dismissed for non-compliance of the order dated 15.03.2019, may be restored to its original file otherwise the petitioner may suffer irreparable loss and injury.
Mr. Gaurav Raj, learned AC to AAG III, appearing for the Opp. Parties, does not raise objection to the prayer made by learned counsel for the petitioner.
This Court, having heard the learned counsel for the parties and considering the submissions advanced on their behalf as also the reason assigned in the instant Civil Miscellaneous Petition, deems it fit and proper to restore the writ petition being W.P.(C) No. 6056 of 2017, which stood dismissed for non-compliance of the order dated 15.03.2019, to its original file.
In view thereof, the writ petition being W.P.(C) No. 6056 of 2017 is restored to its original file, subject to removal of defect(s) within a period of four weeks.
Accordingly, the instant Civil Miscellaneous Petition stands disposed of.