Madhya Pradesh High Court
Jayant Kumar Bapat vs Madhya Pradesh Poorv Kshetra Viddyut ... on 22 December, 2021
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 MCC-1999-2021
The High Court Of Madhya Pradesh
MCC No. 1999 of 2021
(JAYANT KUMAR BAPAT Vs MADHYA PRADESH POORV KSHETRA VIDDYUT VITRAN COMPANY LIMITED AND OTHERS) Jabalpur, Dated : 22-12-2021 Shri Gaurav Tiwari, learned counsel for the applicant.
This MCC has been filed seeking restoration of W.P. No.4056/2021 which was dismissed on account of common conditional order dated 09.06.2021 whereby petitioner was given liberty to cure the default by 26.07.2021.
Learned counsel for the petitioner submits that due to inadvertence of the petitioner, default could not cured and compliance of common conditional order could not be made.
He undertakes to make compliance of common conditional order within 15 days from today.
On such an undertaking, M.C.C. No.1999/2021 is allowed. W.P. No.4056/2021 is restored to its original number.
A typed copy of this order be kept in the file of W.P. No.4056/2021. Accordingly, this MCC is disposed of. Certified copy as per rules.
(VIVEK AGARWAL) JUDGE Tabish Signature Not Verified SAN Digitally signed by MOHD TABISH KHAN Date: 2021.12.22 17:12:29 IST