Madhya Pradesh High Court
Jai Prakash Mishra vs Savitri Devi Upadhyay on 14 December, 2015
MCRC-10569-2015
(JAI PRAKASH MISHRA Vs SAVITRI DEVI UPADHYAY)
14-12-2015
Counsel for the parties have chosen not to appear at the call by High Court Bar Association to boycott the Court. Though it is a sufficient ground to dismiss the case for want of prosecution; however, taking into consideration the principle that due of mistake of counsel, party should not suffer; therefore, instead of dismissing the case for want of prosecution, one more opportunity is granted.
List under same head in week commencing 29.2.2016.
(SANJAY YADAV) JUDGE loretta