Madhya Pradesh High Court
Hict Mahavidyalaya Managed By Poorvi ... vs The State Of Madhya Pradesh Thr on 23 June, 2016
1 MCC No. 230/2016 (HICT Mahavidyalaya Vs. State of M.P. & Ors.) 23/06/2016 Shri Abhishek Parashar, learned counsel for the petitioner.
This application has been filed seeking restoration of W.P.No. 3392/2016 which was dismissed on account of non-appearance of counsel for the petitioner.
For the reasons stated in the application, which is duly supported by an affidavit as well as taking into account the well settled legal preposition that for the fault committed by the counsel, the party should not be penalized, in our considered opinion sufficient cause for restoration of W.P.No. 3392/2016 is made out. The W.P. No. 3392/2016 is restored to file.
Let a copy of this order be kept in the record of W.P.No. 3392/2016.
In the result, MCC is disposed of.
(Alok Aradhe) (Anand Pathak)
Judge Judge
jps/-