Sanjay K. Agrawal, J
1. Heard on I.A. No. 01, application for condonation of delay in filing the M.C.C. On due consideration, I am satisfied that the applicant has
succeeded in explaining the cause of delay in filing the M.C.C. and, therefore, the application (I.A. No. 01) is allowed. The delay in filing the M.C.C.
is hereby condoned.
2. By way of this MCC, the applicant is seeking restoration of Writ Petition (C) No. 490 of 2018.
3. For non-compliance of the peremptory order dated 23.02.2018 passed by this Court, applicant's petition was dismissed vide office note dated
12.03.2018.
4. Considering the grounds taken in the application and submission made by the applicant, the MCC is allowed and the Writ Petition (C) No. 490 of
2018, which was dismissed for non-compliance of the Court order dated 23.02.2018, is restored to its original number.
