Madhya Pradesh High Court
Smt. Vardibai vs Rama on 15 December, 2021
Author: Anil Verma
Bench: Anil Verma
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MCC No.1838/2021 (Smt. Vardibai Vs. Rama and others ) -1- Indore, dated 15/12/2021 Shri Viraj Godha, learned counsel for the applicant.
The applicant has filed this application for restoration of M.A. No.4094/2019, which was dismissed by the Registry due to non-compliance of the order dated 28.02.2020 passed by this Court.
After hearing the learned counsel for the petitioner and also keeping in view the grounds mentioned in the application, the present MCC for restoration of M.A. No.4094/2019 stands allowed. Accordingly, M.A. No. 4094/2019 is restored to its original number.
Let a copy of this order be placed in the record of M.A. No.4094/2019.
(Anil Verma) Judge N.R. Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2021.12.16 17:12:46 +05'30'