Madhya Pradesh High Court
Smt. Kusum Bai vs Rahul S on 15 November, 2016
MCC-3519-2015
(SMT. KUSUM BAI Vs RAHUL S)
15-11-2016
Shri Akash Singhai, counsel for the applicants.
Counsel for the applicants heard on I.A.No.15700/15 for
condonation of delay in filing restoration application. The I.A. is
supported by an affidavit of the counsel for the applicants.
According to office note, the application for restoration is
barred by 44 days.
As respondents were not noticed or appeared in the
dismissed Misc. Appeal No.1289/15, notice of the aforesaid I.A. is not necessary to them Looking to the reasons mentioned in the application supported by an affidavit, the I.A. is allowed and the delay in filing restoration application is hereby condoned.
Heard on the restoration application. Considering the reasons assigned in the application for restoration, the same is allowed. M.A No.1289/2015 is directed to be restored to its original number, subject to deposit of cost of Rs.500/- (Rupees five hundred only) by the applicants before the High Court Legal Services Committee, Jabalpur within a period of one month from today.
The M.C.C stands allowed and disposed of. C.C as per rules.
(ASHOK KUMAR JOSHI) JUDGE rv