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Judgment
This MCC has been filed for restoration of WPS No. 921 of 2020 which was disposed of by this Court on 25.08.2026.
Learned counsel for the applicant submits that on the date of hearing, he could not appear before this Court and that on the submission made by learned State counsel that the petitioner has been promoted and the writ petition as become infructuous, this Court disposed of the writ petition. He submits that the writ petition has not become infructuous and that the applicant intends to prosecute the writ petition on merits.
In view of the above, the order dated 25.08.2026 is recalled, and WPS No. 921 of 2020 is directed to be restored to its original number.
Accordingly, MCC is disposed of.