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Judgment
3 paragraphs · 110 words
1.
Heard learned counsel for the parties. Cause shown is sufficient. The order dated November 16, 2022 dismissing the restoration application is allowed.
2.
We have heard the learned counsel for the applicant on the restoration application. Cause shown is sufficient. The application is allowed. The order is recalled. The appeal is restored to its original number. List on February 15, 2023.
3.
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.