Madhya Pradesh High Court
Union Of India Thr vs M/S Cimco Ltd Thr on 17 June, 2016
1 M.C.C. 214/16 (Union iof India Vs. M/s Cimco Ltd.) 17.06.2016 Ms. Anuradha Singh, learned counsel for the applicant.
Heard on the application seeking restoration of CEA.1/2010.
For the reasons stated in the application which is duly supported by an affidavit, we find that sufficient cause for restoration of the CEA 1/2010 is made out. Accordingly, CEA 1/2010 is restored to file.
Let a copy of this order be kept in the record of CEA 1/2010.
In the result, MCC is disposed of. Certified copy as per rules.
(Alok Aradhe) (Anand Pathak)
Judge Judge
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