Smt.Mathara @ Mithlesh Bai vs Ratiram Prajapati on 9 March, 2022

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Madhya Pradesh High Court

Smt.Mathara @ Mithlesh Bai vs Ratiram Prajapati on 9 March, 2022

Bench: Nandita Dubey

                                                                        1
                                         IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                      BEFORE
                                                        HON'BLE SMT. JUSTICE NANDITA DUBEY
                                                               ON THE 9th OF MARCH, 2022

                                                        MISC. CIVIL CASE No. 507 of 2022

                                            Between:-
                                    1.      SMT.MATHARA @ MITHLESH BAI W/O LATE
                                            MAHEEP SINGH , AGED ABOUT 34 YEARS,
                                            OCCUPATION: NIL VILLAGE GHAGAR, P.S.KHURAI
                                            (MADHYA PRADESH)

                                    2.      VISHAL SINGH S/O LATE SHRI MAHEEP SINGH ,
                                            AGED ABOUT 19 YEARS, OCCUPATION: NILL R/O
                                            VILLAGE GHAGAR, P.S. KHURAI, DISTRICT SAGAR
                                            (M.P.) (MADHYA PRADESH)

                                                                                                       .....APPLICANT
                                            (By Shri Anish Chouksey, Advocate )

                                            AND

                                    1.      RATIRAM PRAJAPATI S/O HARIHAR PRAJAPATI
                                            OCCUPATION: NIL SINGH WARD BEENA,
                                            DIST.SAGAR (MADHYA PRADESH)

                                    2.      JEEVANDHAR JAIN (DEAD) THROUGH LRS SMT.
                                            SHANTI W/O LATE JEEVANDHAR JAIN , AGED
                                            ABOUT 64 YEARS, OCCUPATION: NILL R/O
                                            MAHAVEER CHOWK MASJID WARD BEENA,
                                            DISTRICT SAGAR (M.P.) (MADHYA PRADESH)

                                    3.      MEENA D/O LATE JEEVANDHAR JAIN , AGED
                                            ABOUT 44 YEARS, OCCUPATION: NILL R/O
                                            MAHAVEER CHOWK MASJID WARD BEENA,
                                            DISTRICT SAGAR (M.P.) (MADHYA PRADESH)

                                    4.      REKHA D/O LATE JEEVANDHAR JAIN , AGED
                                            ABOUT 40 YEARS, OCCUPATION: NILL R/O
                                            MAHAVEER CHOWK MASJID WARD BEENA,
                                            DISTRICT SAGAR (M.P.) (MADHYA PRADESH)

                                    5.      UNITED INDIA INSURANCE COMPANY LTD.
                                            THROUGH REGIONAL MANAGER (R.O.) MANDAL
                                            OFFICE R/O 2ND FLOOR, PARYAVAS BHAWAN,
                                            ARERA HILLS, DISTRICT BHOPAL (M.P.) (MADHYA
                                            PRADESH)

                                                                                                    .....RESPONDENTS


                                                                         ORDER

Heard on I.A. No.2362/2022, an application for condonation of delay. There is a delay of 807 days in filing the present MCC.

Signature Not Verified SAN

For the reasons mentioned in the application, the same is allowed. The delay Digitally signed by MANZOOR AHMED Date: 2022.03.09 16:41:27 IST stands condoned.

Also heard on admission.

This MCC is filed seeking restoration of MA No.6067/2019, which was dismissed due to peremptory order.

For the reasons stated in the petition, MA No.6067/2019 is restored to its original number subject to cost of Rs.1,000/- (Rs. One Thousand Only) to be deposited by the petitioners within a period of seven days from today, online in the National Defence Fund (NDF), and the receipt of the same be filed in the Registry. In case, the receipt is not filed, matter shall not be restored.

Office is directed to place a copy of this order along with the deposit slip in the restored Misc. Appeal.

The MCC is disposed of, accordingly.

(NANDITA DUBEY) JUDGE Ansari Signature Not Verified SAN Digitally signed by MANZOOR AHMED Date: 2022.03.09 16:41:27 IST

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