Madhya Pradesh High Court
Rakesh Kumar Dubey vs The State Of Madhya Pradesh on 23 March, 2018
THE HIGH COURT OF MADHYA PRADESH MCC-777-2018 (RAKESH KUMAR DUBEY Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 23-03-2018 Smt. Aarzoo Bano, Advocate for applicant. Heard on IA No.3446/2018, which is an application for condonation of delay in filing this MCC.
Considering the reasons so stated in the application, IA sh No.3446/2018 is allowed. The delay in filing the MCC is condoned.
e Seeking restoration of R.P. No.09/2017 which was dismissed for ad want of prosecution order dated 05.01.2018, this MCC has been preferred.
Pr After hearing learned counsel for the applicant, it appears to be a a hy mistake on the part of the counsel. However, due to mistake of the counsel, litigant should not be made to suffer, therefore, subject to ad deposit of cost of Rs.500/- with M.P. High Court Legal Services M Committee, R.P. No.09/2017 is ordered to be restored to its original number.
of The amount of cost be deposited with the M.P. High Court Legal rt Services Committee within two weeks from today and after ou restoration, the defect be rectified within two weeks, failing which this order shall not be given effect to and the R.P. No.09/2017 shall again C be treated as dismissed due to non compliance of the peremptory h order.
ig With the aforesaid observations, this MCC stands disposed of. H (J.K. MAHESHWARI) JUDGE DPS Digitally signed by DHEERAJ PRATAP SINGH Date: 2018.03.23 05:30:54 -07'00' H ig h C ou rt of M ad hy a Pr ad e sh