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Judgment
(Hon’ble Shri Justice Ravindra Kumar Agrawal, J.)
Heard.
Present is an application for restoration of the W.P.(S) No.6996 of 2019, which has been dismissed for want of prosecution on 03.08.2026.
Learned counsel for the applicant would submit that due to unavoidable reason he could not appeared when the matter was called for hearing and the case was dismissed for want of prosecution.
The matter pertains to reinstatement of the petitioner and rejection of his representation by the authorities concerned and matter requires for hearing on merits, therefore, the writ petition may be restored in its original number for hearing on merits.
On the other hand learned counsel appearing for the respondents opposes the submission made by learned counsel for the applicant.
Considering the submissions made by learned counsel for the applicant and for the reasons mentioned in the application, the same is allowed.
The W.P.(S) No.6996 of 2019 is restored to its original number.
The MCC is disposed of.