Chattisgarh High Court
Prem Kumar Dhanorkar vs State Of Chhattisgarh 31 Mcc/664/2018 ... on 14 September, 2018
Bench: Prashant Kumar Mishra, Ram Prasanna Sharma
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 580 of 2018
Prem Kumar Dhanorkar, S/o Late Shri Vitthal Rao Dhanorkar,
Aged About 53 Years R/o Basantpur, Paneka Road, Rajnandgaon
Chhattisgarh
---- Petitioner
Versus
State Of Chhattisgarh Through The Executive Engineer
(Bha./Sa.) Public Works Department, Rajnandgaon, Chhattisgarh
---- Respondent
For Applicant Shri Sameer Oraon Advocate For Respondent Shri Rajendra Tripathi, PL Hon'ble Justice Shri Prashant Kumar Mishra Hon'ble Justice Shri Ram Prasanna Sharma Order On Board 14/09/2018 IA No.1 This is an application for condonation of delay in the filling the MCC. On due consideration, the application is allowed and the delay in filing the MCC is condoned.
MCC No.580/2018 This is an application for restoration of FAM No.18/2017, which was dismissed for non-compliance of Court order dated 11.05.2018. On due consideration and for the reasons mentioned in the restoration application, it is allowed and FAM No.18/2017 is directed to be restored to its original number, subject however to payment of cost of Rs.1,000/-
to the Chhattisgarh High Court Bar Association within a period of one week from today.
If the cost is not paid within a period of one week, this order shall lose its efficacy.
Sd/- Sd/-
Prashant Kumar Mishra Ram Prasanna Sharma
Judge Judge
Nirala