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Judgment
Dwarka Dhish Bansal, J
Heard on the question of admission.
2 . T h e present application has been filed for restoration of WP No.6854/2006 which was dismissed for want of prosecution vide order dated 09.05.2024.
3 . Considering the averments made in the application, this Court finds that sufficient cause is shown for restoration of WP No.6854/2006.
Accordingly, MCC is allowed.
WP No.6854/2006 is restored to its original number subject to payment of cost of Rs.2,000/- (Two thousand only) payable to the State Legal Services Authority, Jabalpur within a period of seven working days, failing which the order of dismissal of WP No.6854/2006 shall remain intact.
The payment of cost of Rs.2,000/- (Rupees Two Thousand) shall be a condition precedent for restoration of WP No.6854/2006.
Misc. application(s), pending if any, shall stand closed.
A copy of this order be kept in the file of WP No.6854/2006.