Chattisgarh High Court
Sanjay Pillai vs Smt. Sharda Gupta 34 Wps/3189/2018 ... on 20 April, 2018
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 319 of 2018
Sanjay Pillai S/o Shri N.Rajendra Pillai Aged About 40 Years
(Wrongly Mentioned In The Impugned Order) Prop- Aryan
Machinery, Plot No. 109, Krishna Vihar, Jawahar Nagar, Tehsil
And District Durg, Chhattisgarh (Defendant)
---- Petitioner
Versus
Smt. Sharda Gupta W/o Shri Arun Gupta Aged About 43 Years
(Wrongly Mentioned In Impugned Order), R/o 68, National
Highway 6, Sakola (Maharashtra) (Plaintiff)
---- Respondent
For Petitioner Mr. Rahul Tamaskar, Advocate S.B.: Hon'ble Mr. Justice Prashant Kumar Mishra Order On Board 20/4/2018
1. Heard.
2. In view of the fact that the cost of Rs.1000/- has already been paid by the petitioner, as directed by this Court vide order dated 16.3.2018 passed in MCC No.68 of 2018, but there was some delay in paying the cost, the explanation offered for delay in payment of cost is found to be satisfactory.
3. In view of the above, the present MCC is allowed and FA No.339/2017 is directed to be restored to its original number.
Sd/-
Judge (Prashant Kumar Mishra) Shyna