Madhya Pradesh High Court
Harish Chand vs Smt. Manisha on 9 March, 2019
5 HIGH COURT OF MADHYA PRADESH, JABALPUR NATIONAL LOK ADALAT MCC No.593/2019 (Harish Chand & another V/s. Smt. Manisha & ors.) Jabalpur, Dt.09.03.2019 Shri Purushottam Soni, learned counsel for the applicants.
This is an application for restoration of the case which has suffered dismissal on account of peremptory/common conditional order before issuance of the notice to the other side in the original case.
In view of the ground mentioned in the application which is supported by an affidavit, sufficient cause has been made out for condonation of delay as well as for restoration of the case.
Accordingly, the application is allowed. Delay if any, is condoned.
Office is directed to restore the case to its original number.
(Vijay Kumar Shukla) (P.R.Bhave)
Member Member
ns
Digitally signed by Neeraj Sarvate
Date: 2019.03.12 10:10:05 +05'30'