ARBIND YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Nobody appears on behalf of the petitioners.

(2.) This petition has been filed seeking restoration of W.P.(S) No.283 of 2023, which was dismissed for default due to non-compliance or non-removal of defects, as per the order dtd. 5/2/2024 passed in W.P.(S) No.283 of 2023.

(3.) In absence of the learned counsel for the petitioners, the learned counsel for the respondents has assisted this Court for the purposes of disposal of the restoration application. He has drawn the attention of this Court to paragraph 7 of the petition. It appears that non-removal of defects within the stipulated time was on account of inadvertent mistake of the advocate clerk.