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Judgment
Authorised representative Mr. P. Rajasekaran appears for Applicant. Respondent is represented by Ld. Counsel Mr. Sasank Iyer through video conferencing mode.
This Application has been filed seeking restoration which was dismissed for non-prosecution. It is stated that non-prosecution was neither wilful nor want-on but solely due to technical connectivity issue.
Ld. Counsel for the Respondent submits that the Applicant does not have any case on merits.
Having gone through the fact that the Application was dismissed for non-prosecution and there was no order on merit, and that the Applicant has alleged technical glitches during the hearing conducted on 26.02.2023, Rst.A/20(CHE)/2023 is allowed and is disposed off.
Accordingly, CP(IB)/269(CHE)2022 is restored.
List the main CP(IB)/269(CHE)2022 on 30.10.2023 for hearing.