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Judgment
This M.A. has been filed by the applicant for restoring the O.A. No. 203/367/2023, which was dismissed for want of prosecution.
On perusal of the order of this Tribunal, it was found that the applicant’s counsel was very irregular in his representation in O.A. 203/367/2023 and the same was dismissed for want of prosecution.
The counsel for the applicant has objection in allowing this Miscellaneous Application.
The O.A. is pertaining to year 2023 and dismissed at the stage of filing of reply in the year 2024 when the applicant was continuously absent from the last two occasions. In the interest of justice, one more chance is granted to the applicant to prosecute this matter.
Accordingly, this Miscellaneous Application is allowed and the O.A. 203/367/2023 is restored to its original stage.