Chattisgarh High Court
Dr. P.R.S. Negi vs State Of Chhattisgarh 120 Mac/58/2015 ... on 15 January, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCC No. 26 of 2019
Dr. P.R.S. Negi S/o Shri S. Negi, Aged About 42 Years, Presently
Working As Assistant Surgeon, Vetnary Officer, District Officer,
Jagdalpur, District Baster, Chhattisgarh.
---Applicant
Versus
1. State Of Chhattisgarh, Through The Secretary, Ministry Of Animal
Husbandry Development Department, Mahanadi Bhawan, Atal Nagar
District Raipur, Chhattisgarh.
2. Shri Mukesh Sharma, Vetnary Hospital, Baster Block Baster, District
Baster, Chhattisgarh.
3. Chief Election Officer, Election Commission Of India, Nirvachan Sadan,
Ashoka Road, New Delhi-110001.
4. Chief Election Officer, State Commission Of Chhattisgarh, Old D. K. S.
Bhawan, Raipur, District Raipur, Chhattisgarh.
5. District Election Officer, Baster, District Baster, Chhattisgarh.
---Respondents
For applicant : Shri Somkant Verma, Advocate. For State : Shri Rahul Mishra, Dy.G.A. Hon'ble Shri Justice P. Sam Koshy Order on Board 15/01/2019.
1. The instant MCC has been filed seeking restoration of WPS No. 7471/2018 which got dismissed on a peremptory order passed by this Court in WPS No. 7471/2018 on 14/11/2018.
2. The counsel for the applicant submits that, though the applicant has since removed the default, but he could not remove it within the period stipulated.
3. Accordingly, the instant MCC stands allowed. 2
4. WPS No. 7471/2018 stands restored to its original number.
5. In case, if the default has not been removed in the original Writ Petition, then the same should positively be removed within a further period of 3 days from today or else the order passed in this MCC would loose its efficacy.
6. The instant MCC accordingly stands allowed and disposed off.
Sd/-
(P. Sam Koshy)
Sumit JUDGE