(1.) Heard Mr. Vikas Kumar Guglani, learned counsel for the appellant-writ petitioner and Mr. S.S. Chaudhary, learned Brief Holder for the respondent-State of Uttarakhand.
(2.) An application is filed seeking restoration of the writ petition which was dismissed for non prosecution earlier. Mr. Vikas Kumar Guglani, learned counsel for the appellant-writ petitioner, would express regret for his absence on the date of hearing, and tenders his apology for the lapse. Failure of the counsel to appear before the Court is said to be on account of the failure of his Clerk to mark the case as reflected in the cause list. As the learned counsel has expressed contrition and regret, we see no reason not to restore the appeal to file. The appeal is restored to file, and the Restoration Application (MCC) No. 588 of 2019 is disposed of accordingly.
(3.) This appeal is preferred against the order passed by the learned Single Judge in WPMS No.2452 of 2015 dtd. 23/4/2019. The appellant herein had filed WPMS No. 2452 of 2015, seeking a writ of certiorari to quash the impugned order dtd. 31/8/2015; and a writ of mandamus directing the respondent to issue a renewal certificate in favour of the petitioner to practice as a notary advocate for a period of 5 years.
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