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Judgment
5 paragraphs · 133 wordsAnanda Sen, J
This Civil Misc. Petition has been preferred for restoration of W.P.(S) No.2334 of 2016 to its original file, which was dismissed for non-prosecution by this Court vide order dated 28.01.2025.
Mr. Saurav Arun, learned counsel representing the petitioner submits that after retirement, the petitioner shifted from Ranchi to his native place in the District of Bhagalpur and thereafter he lost touch with the counsel, thus he could not appear due to lack of instruction, resulting in dismissal of writ petition for non-prosecution. 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.2334 of 2016 is restored to its original file.