Chattisgarh High Court
Smt. Sonprabha Manwani vs Govind Manwani on 29 April, 2022
Author: P. P. Sahu
Bench: P. Sam Koshy, Parth Prateem Sahu
NAFR
HIGH COURT of CHHATTISGARH, BILASPUR
MCC No. 204 of 2022
• Smt. Sonprabha Manwani W/o Govind Manwani, aged about
28 years, R/o Khajurpara, Ambikapur, P.S. and Tahsil
Ambikapur, District Surguja, Chhattisgarh
---- Applicant
VERSUS
• Govind Manwani S/o Shankar Lal Manwani, aged about 33
years, R/o Khajurpara, Ambikapur, P.S. and Tahsil Ambikapur,
District Surguja, Chhattisgarh
------Respondent
For Applicant : Mr. Sanjeev Verma, Advocate
Hon'ble Shri P. Sam Koshy, Judge
Hon'ble Shri Parth Prateem Sahu, Judge
Order on Board
Per P. P. Sahu, J.
29/04/2022
1. Present MCC has been filed seeking restoration of F.A.(M) No. 264/2019 which was dismissed by virtue of peremptory order passed on 18.11.2021.
2. On due consideration of the grounds raised in the application as well as submission of learned counsel for the parties, it is allowed and F.A.(M) No. 264/2019 is hereby restored to its original number, subject to applicant's filing of paper-book within a period of two weeks.
Sd/- Sd/-
(P.Sam Koshy) (Parth Prateem Sahu)
JUDGE JUDGE
Pawan