Madhya Pradesh High Court
Municipal Corporation Jabalpur vs Harishankar Tiwari on 14 July, 2018
1 MCC-1855-2017
The High Court Of Madhya Pradesh
National Lok Adalat
MCC-1855-2017
(MUNICIPAL CORPORATION JABALPUR Vs HARISHANKAR TIWARI)
Jabalpur, Dated : 14-07-2018
There is a delay in filing this petition, hence, I.A. No.
8958/2017, has been filed for condonation of delay.
On due consideration, this application is allowed. Delay stands
condoned.
The present application has been filed for restoration of W.P.
No.637/2016, which has been dismissed for want of prosecution on
15.03.2017.
Considering the averments made in the application, which is duly supported by an affidavit, we find that sufficient cause is shown for restoration of the case.
Accordingly, the application is allowed. W.P. No.637/2016 is restored to its original number.
A copy of this order be kept in the record of W.P. No.637/2016.
(NANDITA DUBEY) (ADITYA SANGHI )
MEMBER MEMBER
b
Digitally signed by BHARTI GADGE
Date: 2018.07.19 15:30:47 +05'30'