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Judgment
7 paragraphs · 118 words@JUDGEMENTTAG- JUDGEMENT
Hirdesh, J
Heard on I.A.No.2362/2024 an application under Section 5 of the Limitation Act for condonation of delay. The delay is of 19 days.
For the reasons stated in the application the same is allowed. The delay in filing the MCC is hereby condoned.
The present MCC has been filed for restoration of W.P.No.19759/2023, which was dismissed for non-compliance of common conditional order passed by this Court.
For the reasons stated in the present restoration application, sufficient cause is made out to restore W.P.No.19759/2023. Accordingly, the present MCC is allowed and W.P.No.19759/2023 is directed to be restored to its original number.
Let a copy of this order be kept in W.P.No.19759/2023.