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Judgment
Heard learned counsel for the petitioner.
The writ petition being W.P.(C) No. 6093 of 2015 stood dismissed for non-compliance of the peremptory order dated 8th December, 2016 on failure to remove the surviving defects.
Petitioner has sought its restoration explaining the reasons through the averments made in the present petition. It is submitted that the defects could not be cured in terms of peremptory order, which expired during vacation and on the reopening day, it could not be cured. There are no intentional lapses on the part of the petitioner, but he would suffer irreparably as he has been debarred from filing written statement by learned trial court.
The status report received from the court concerned shows the Title Suit No. 146/2013 is running for plaintiff''s evidence and next date fixed was on 31st October, 2017.
Counsel for the petitioner submits that notices had not been issued in the writ petition as it stood dismissed due to non-removal of defects within peremptory time, Therefore, present restoration petition may be allowed at this stage.
Taking note of the reasons urged and the submission of learned counsel for the petitioner, the W. P(C) No. 6093 of 2015 is restored to its original file in the interest of justice.
Accordingly, the instant petition stands disposed of.