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Judgment
Sangeeta K. Vishen, J
By this application, the applicants have prayed for restoration of the Special Civil Application (Stamp) No. 24092 of 2019 which has been dismissed for want of non-removal of office objections vide order dated 18.09.2019.
Mr. Rajdeepsinh Joddha, learned Advocate for the applicants submitted that the office objections could not be removed for the reasons stated in paragraph nos. 4 and 5 of the Misc. Civil Application. It is submitted that the situation was beyond control and owing to the Covid-19 hiatus, necessary steps could not be taken.
Having regard to the submissions made by the learned Advocate appearing for the applicants so also the averments made in the application, the Misc. Civil Application is allowed in terms of Para. no. 10(B). The Special Civil Application (Stamp) No. 24092 of 2019 is restored to its original file. The applicants are directed to remove the office objections within a period of ten days from today.
No order as to costs.