Madhya Pradesh High Court
Shri Mahila Griha Udoyg Lijjat Papad vs The State Of Madhya Pradesh on 1 May, 2019
1 MCRC-17217-2019
The High Court Of Madhya Pradesh
MCRC-17217-2019
(SHRI MAHILA GRIHA UDOYG LIJJAT PAPAD Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 01-05-2019 Shri Aditya Sanghi, Advocate for the applicant. This application has been filed for restoration of M.Cr.C.No.36317/2018 which was dismissed for want of prosecution vide order dated 10.4.2019.
Learned counsel for the applicant submitted that on the date of hearing he was ill and was admitted in ICU, therefore, he could not attend the Court. The application is supported by affidavit of of junior counsel. Learned counsel has also shown the relevant documents of his treatment during the aforesaid period.
Considering the cause and the reason shown with regard to non- appearance of the counsel on the date of hearing, this application is allowed. M.Cr.C.No.36317/2018 is restored to its original number and is directed to be listed on 14.5.2019.
Accordingly, this application stands disposed of.
(J. P. GUPTA) JUDGE HS Digitally signed by HEMANT SARAF Date: 01/05/2019 17:45:23