Madhya Pradesh High Court
Jagdish Prasad Gupta (Dead) Thr. Lrs. ... vs Suryabali (Dead) Thr. Lrs. Mst. Chameli ... on 1 March, 2016
MCC-709-2016
(JAGDISH PRASAD GUPTA (DEAD) THR. LRS. RAM KALI Vs SURYABALI (DEAD) THR. LRS. MST.
CHAMELI BAI)
01-03-2016
Shri S. Pawar, learned counsel for the petitioner. Heard.
Learned counsel for the petitioner submits that M.C.C No.3610/2015 was allowed and petitioner was directed to pay cost of Rs.500 within 10 days' from 14/12/2015 but the petitioner was not aware about this order and therefore he paid it on 03/02/2016. It is prayed that S.A No.1237/2007 be restored because amount has already been deposited. I am not impressed with the said contention. The order dated 14/12/2015 was passed in open Court. Ten days' time was granted to deposit the said amount. It should have been deposited within aforesaid time. Apart from this, orders of this Court are now available on internet. Thus, the plea that petitioner was not aware about the order does not inspire any confidence. However, in the interest of justice it is directed that if petitioner deposits further sum of Rs.500/- before High Court Legal Services Committee within fifteen days from today, the S.A No.1237/2007 shall be restored to its original number.
Let a copy of this order be kept in the record of S.A No.1237/2007. Subject to aforesaid M.C.C is allowed.
(SUJOY PAUL) JUDGE