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Judgment
7 paragraphs · 194 wordsAnubha Rawat Choudhary, J
Nobody appears on behalf of the petitioners.
This petition has been filed seeking restoration of W.P.(S) No.283 of 2023, which was dismissed for default due to non-compliance or non-removal of defects, as per the order dated 05.02.2024 passed in W.P.(S) No.283 of 2023.
In absence of the learned counsel for the petitioners, the learned counsel for the respondents has assisted this Court for the purposes of disposal of the restoration application. He has drawn the attention of this Court to paragraph 7 of the petition. It appears that non-removal of defects within the stipulated time was on account of inadvertent mistake of the advocate clerk.
Being satisfied with the cause shown, time for removal of defects granted vide order dated 05.02.2024 in W.P.(S) No.283 of 2023 is extended till 31.01.2026. If the defects in the writ petition are removed within the extended period, office is directed to place the writ petition before appropriate Bench as per roster.
Since the learned counsel for the petitioners is absent, let a soft copy of this order be communicated to him for compliance.
This CMP is disposed of.