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Judgment
Gautam Chourdiya, J
Heard on admission.
The MCC being arguable is admitted for hearing.
Since all the parties are duly represented, with their consent the application is heard finally.
This is an application for restoration of MAC No.955/2012 which was dismissed for want of prosecution vide order dated 09.05.2019.
On due consideration and for the reasons mentioned in the restoration application, it is allowed and MAC No.955 of 2012 is directed to be restored
to its original number, subject, however, on payment of cost of Rs.300/- to the High Court Legal Services Committee within a period of two weeks.
It is made clear, if the cost is not paid within a period of two weeks from today, this order shall lose its efficacy.