Madhya Pradesh High Court
Gokul Prasad Gupta vs Prabandhak Parle Biscuit Ltd. on 9 February, 2024
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
ON THE 9 th OF FEBRUARY, 2024
MISC. CIVIL CASE No. 400 of 2024
BETWEEN:-
1. GOKUL PRASAD GUPTA S/O LATE RAMMILAN
GUPTA, AGED ABOUT 66 YEARS, OCCUPATION:
LABOUR RESIDENT OF VILLAGE AND POST
MUKUNDPUR P.S. TALA TAHSIL AMARPATAN
DISTRICT SATNA M.P. PRESENTALY R/O VILLAGE
AND POST GOVINDGARH REWA DISTRICT REWA
(MADHYA PRADESH)
2. SMT. AASHA GUPTA W/O OF SHRI GOKUL PRASAD
GUPTA, AGED ABOUT 58 YEARS, OCCUPATION:
HOUSEWIFE RESIDENT OF VILLAGE AND POST
MUKUNDPUR P.S.TALA TEHSIL AMARPATAN
DISTRICT SATNA M.P. PRESENTLY R/O VILLAGE
AND POST GOVINDGARH REWA DISTRICT
(MADHYA PRADESH)
.....APPLICANT
(BY SHRI S.P. GUPTA - ADVOCATE )
AND
PRABANDHAK PARLE BISCUIT LTD. NORTH
INDCROSSING VILE PARLE EAST MUMBAI 400057
(MAHARASHTRA)
.....RESPONDENTS
(NONE FOR THE RESPONDENT )
This application coming on for admission this day, the court passed the
following:
ORDER
Heard on the question of admission.
2. The present application has been filed for restoration of M.A. No.499/2017, Signature Not Verified Signed by: NIDHI DAVE Signing time: 2/12/2024 12:59:04 PM 2 which was dismissed for want of prosecution vide order dated 4.1.2024.
3. Considering the averments made in the application, this Court finds that sufficient cause is shown for restoration of the Misc. Appeal.
4. Accordingly, MCC is allowed.
5. M.A. No.499/2017 is restored to its original number.
6. A copy of this order be kept in the file of M.A. No.499/2017 .
7. Pending application(s), if any, shall stand disposed off.
(DWARKA DHISH BANSAL) JUDGE nd Signature Not Verified Signed by: NIDHI DAVE Signing time: 2/12/2024 12:59:04 PM