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Judgment
6 paragraphs · 125 wordsSanjay K. Agrawal, J
Heard on I.A. No.1, application for condonation of delay.
On due consideration and for the reasons mentioned in the application, the same is allowed and the delay of 330 days in filing the instant MCC is condoned.
Also heard on application for restoration of SA No.481 of 2004.
The present MCC has been filed by the applicant for restoration of SA No.481 of 2004 which was dismissed for want of prosecution by order of this Court dated 20.03.2019.
On due consideration and for the reason mentioned in the application, the present MCC is allowed and SA No.481 of 2004 is directed to be restored to its original number for hearing and disposal in accordance with law.