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Judgment
5 paragraphs · 112 wordsAnanda Sen, J
This Civil Misc. Petition has been preferred for restoration of W.P.(S) No.2308 of 2021 to its original file, which was dismissed for non-prosecution by this Court vide order dated 24.11.2025.
Learned counsel Mr. Saurav Arun, who has been engaged by the petitioner in this case, submits that the writ petition was dismissed for non-prosecution due to mistake of the Advocate’s Clerk. He begs apology and submits that on the next date of hearing he will definitely assist this Court by appearing.
Considering the aforesaid submission, this Civil Misc. Petition stands allowed.
The writ petition being W.P.(S) No.2308 of 2021 is restored to its original file..