Madhya Pradesh High Court
Shasi Kumar Mishr vs Somvati Jaiswal on 28 June, 2019
1 MCC-1301-2019
The High Court Of Madhya Pradesh
MCC-1301-2019
(SHASI KUMAR MISHR Vs SOMVATI JAISWAL) Jabalpur, Dated : 28-06-2019 Shri Ashok Choudhary, learned counsel for the applicant.
This is an application for condonation of delay in payment of cost of Rs.500/-.
MCC No. 2528/2017 was disposed of in the Lok Adalat on 09.03.2019 subject to payment of cost of Rs.500/- to the other side within a period of one month from today.
Learned counsel for the applicant submits that the cost was paid to the counsel for other side and the acknowledgement was obtained in this regard. It is further submitted that a covering memo was also filed on 22.04.2019 in MCC No. 2528/2017. It is submitted that the delay in payment of cost is due to bonafide reason.
In view of the aforesaid submissions the present application is allowed. Delay in payment of cost of Rs.500/- is condoned.
Office is directed to restore the MCC No. 877/2016 to its original number.
(VIJAY KUMAR SHUKLA) JUDGE Amitabh Digitally signed by AMITABH RANJAN Date: 08/07/2019 10:08:43