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Judgment
7 paragraphs · 166 wordsTashi Rabstan, J
This is an application seeking recalling of order dated 29.05.2018 and restoration of writ petition to its original number.
OWP No.2195/2017 came to be dismissed for non-prosecution on 29.05.2018. It is contended in this application that on the said date, learned counsel for the petitioners/applicants was arguing before another Bench of this Court, as such he could not cause his appearance before this Court when the petition was called for hearing.
Notice in this application was issued on 07.06.2018. However, neither the respondents/non-applicants are present today nor response to the restoration application has been filed till today, which shows that the non-applicants/respondents have no serious objection in allowing the restoration application.
Accordingly for the reasons detailed in the application, I deem it appropriate to allow the restoration application. The order dated 29.05.2018 is thus recalled and the writ petition is restored to its original number.
Restoration application stands disposed of.
Let OWP No.2195/2017 be listed on 08.140.2020.