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Judgment
3 paragraphs · 62 words
1.
This MCC has been filed for restoration of WPC No.2485/2023, which was dismissed for want of prosecution vide order dated 30.10.2026.
2.
On due consideration and for the reasons mentioned in the MCC for restoration, which is duly supported by an affidavit, it is allowed and WPC No.2485/2023 is restored to its original number.
3.
Accordingly, the MCC stands disposed of.