Madhya Pradesh High Court
M/S Balbahadur Singh Thakur ... vs M.P. Gramin Sadak Vikas Pradhikaran on 3 August, 2021
Author: Chief Justice
Bench: Chief Justice
1 MCC-920-2021
The High Court Of Madhya Pradesh
MCC-920-2021
(M/S BALBAHADUR SINGH THAKUR CONSTRUCTION COMPANY Vs M.P. GRAMIN SADAK VIKAS
PRADHIKARAN)
1
Jabalpur, Dated : 03-08-2021
Heard through Video Conferencing.
Mr. Mohammad Wajid Hyder, leanred counsel for the applicant.
The present MCC has been filed for restoration of W.P.No.366/2021
which was dismissed on 30.06.2021 for non-compliance of the peremptory
order.
Since the appellant failed to comply with the peremptory order dated
15.03.2021 and to cure the default on time, the appeal was dismissed.
For the reasons stated therein, MCC stands allowed.
W.P.No.366/2021 is restored to its original number.
A typed copy of this order be kept in the record of W.P.No.366/2021.
(MOHAMMAD RAFIQ) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
Jasleen Digitally signed by JASLEEN SINGH SALUJA Date: 2021.08.04 10:54:59 +05'30'