Madhya Pradesh High Court
Smt Kalawati Singh vs Ramesh Kumar Bhujwa on 9 August, 2019
1 MCC-1913-2019
The High Court Of Madhya Pradesh
MCC-1913-2019
(SMT KALAWATI SINGH Vs RAMESH KUMAR BHUJWA) Jabalpur, Dated : 09-08-2019 Shri S.P. Gupta, learned counsel for the petitioner.
Heard.
This MCC is filed for seeking restoration of W.P. No.6842/2017, which was dismissed for want of prosecution on 17.07.2019.
Considering the averments made in the application, which is duly supported by an affidavit, I find that sufficient cause is shown for restoration of the writ petition.
Accordingly, this MCC is allowed and W.P. No. 6842/2017 is restored to its original number, subject to payment of cost Rs.1,000/- (Rs. One Thousand only) within a period of fifteen days from today by the petitioner online in the National Defence Fund (NDF).
A copy of this order be kept in the record of W.P. No. 6842/2017.
(NANDITA DUBEY) JUDGE gn Digitally signed by GEETHA NAIR Date: 2019.08.13 13:50:23 +05'30'