Madhya Pradesh High Court
R.N. Sharma vs Brij Kishore Sharma on 11 April, 2017
MCRC-3280-2017
(R.N. SHARMA Vs BRIJ KISHORE SHARMA)
11-04-2017
Mr. O.P. Dwivedi, learned counsel for the petitioner. This is a petition for restoration of M.Cr.C No.1737/2011 to its original number. The record of the said case reflects that the said petition was dismissed vide order dated 16/02/2017, because no one had appeared on behalf of the petitioner. Before that the case was listed on 27/06/2011. Learned counsel for the petitioner has drawn the attention of this Court to paragraph-3 of the restoration petition in which it is stated that on account personally being in disposed because of vertigo. Learned counsel for the petitioner could not appear before the Court from 11/02/2017 till 16/02/2017. In support of the same he has also annexed a photo copy of the treatment received by him at the neuro and spine clinic. Under the circumstances, the petition being M.Cr.C No.1737/2011 is restored.
(ATUL SREEDHARAN) JUDGE julie