Madhya Pradesh High Court
Vidya Shankar Jaiswal vs The State Of Madhya Pradesh Judgement ... on 15 April, 2014
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M. C. C. No.612/14.
15.4.2014.
Shri Rajesh Dubey, learned counsel for the petitioner.
Shri Amit Sharma, learned P. L. for respondents No.1 to 3.
Heard.
This petition is directed for restoration of W. P. No.18199/13 which has been dismissed for want of prosecution vide order-dated 13.3.2014.
Having heard the counsel keeping in view the cause sated in he petition for restoration, after perusing the record of W. P. in the available circumstances subject to imposition of costs of Rs.200/- on the petitioner the same is hereby restored to its original number with a direction to list the same before the Bench on 29.4.2014 for admission.
The petitioner is directed to deposit the aforesaid cost of Rs.200/- in the office of High Court Bar Association, Jasbalpur for its library fund within five working days, failing which the petitioner shall not be entitled to get the benefit of this order.
Petition is allowed accordingly.
(U. C. Maheshwari) Judge K