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Judgment
5 paragraphs · 84 words
1.
Re: Civil Misc. Restoration Application No.43289 of 2017 This is an application seeking recall of order dated 2.11.2016 dismissing the writ petition in default. It has been filed alongwith a Delay Condonation Application.
2.
Having perused the affidavit filed in support of the applications, this Court finds sufficient ground for condoning the delay and recalling the order dated 2.11.2016.
3.
It is accordingly recalled.
4.
The delay condonation application shall also stand allowed.
5.
The writ petition is restored to its original number.