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Judgment
2 paragraphs · 88 words
1.
We are not satisfied with the cause shown for condoning the delay in the filing of the restoration application. Let a better affidavit be filed annexing the passport and details of his immigration, etc. List on August 21, 2023.
2.
This order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Certified copy of this order is also available from the Registry on payment of usual charges.