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Judgment
8 paragraphs · 112 wordsI. A. No.01/2019 :
For the reasons stated, the application seeking preponement of the date is allowed.
The matter is taken up for consideration today itself.
Learned counsel for the petitioner submits that due to inadvertance, he could not file PF & notices, which were required to be filed within a week. He,
however, undertakes that requisite PF & notices would be filed within a week, if the restoration application is allowed.
In view of the above, the restoration application is allowed.
The writ petition is restored to its original number.
List the matter on 03.03.2020, while showing name of Ms. Vandana Bhansali, as counsel for the respondents in the cause list.