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Madhya Pradesh High Court

Associated Alcohols And Breweries Ltd. vs Vijay on 21 March, 2022

Author: Nandita Dubey

Bench: Nandita Dubey

                                                                              1
                                            IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                          BEFORE
                                                            HON'BLE SMT. JUSTICE NANDITA DUBEY
                                                                    ON THE 21st OF MARCH, 2022

                                                             MISC. CIVIL CASE No. 624 of 2022

                                                Between:-
                                                ASSOCIATED ALCOHOLS AND BREWERIES LTD.
                                                THROUGH ITS AUTHORIZED SIGNATORY SHRI
                                                TUSHAR BHANDARI S/O SHRI H.K. BHANDARI 4TH
                                                FLOOR, BPK STAR TOWER, AB ROAD, INDORE
                                                HAVING FACTORY AT KHODIGRAM, BARWAHA,
                                                (MADHYA PRADESH)

                                                                                                           .....APPLICANT
                                                (BY SHRI AMIT DUBEY, ADVOCATE)

                                                AND

                                       1.       VIJAY S/O LATE DEVISINGH, AGED ABOUT 23
                                                YE A R S , VILLAGE NAYA, TEHSIL BARWAHA,
                                                DISTRICT KHARGONE (MADHYA PRADESH)

                                       2.       MISS. KAVITA D/O LATE DEVISINGH, AGED
                                                ABOUT 17 YEARS, VILLAGE NAYA, TEHSIL
                                                BARWAHA DIST. KHARGONE, M.P.

                                       3.       VIKAS S/O LATE DEVISINGH, AGED ABOUT 16
                                                YEARS, VILLAGE NAYA, TEHSIL BARWAHA DIST.
                                                KHARGONE M.P.

                                       4.       NEW INDIA INSURANCE COMPANY LTD., 105
                                                SHAGUN COMPLEX, VIJAY NAGAR SQUARE
                                                ABOVE APNA SWEETS, A.B ROAD, INDORE (M.P.)

                                                                                                       .....RESPONDENTS


                                                                               ORDER

This MCC is filed seeking restoration of M.A. No.2213/2021, which was dismissed for non-compliance of common conditional order dated 24/11/2021.

For the reasons stated in the petition, M.A. No.2213/2021 is restored to its original number subject to cost of Rs.1,000/- (Rs. One Thousand Only) to be deposited within a period of seven days from today online in the National Defence Fund (NDF), and the receipt of the same be filed in the Registry. In case, the receipt is not filed, matter shall not be restored.

Office is directed to place a copy of this order along with the deposit slip in Signature Not Verified SAN the restored Misc. Appeal.

The MCC is disposed of, accordingly.

(NANDITA DUBEY) JUDGE sjk Signature Not Verified SAN Digitally signed by SHARAN JEET KAUR JASSAL Date: 2022.03.21 16:02:50 IST