Madhya Pradesh High Court
Ishwari Prasad Gupta vs Union Of India on 22 April, 2018
THE HIGH COURT OF MADHYA PRADESH NATIONAL LOK ADALAT MCC-1653-2017 (ISHWARI PRASAD GUPTA Vs UNION OF INDIA) 2 Jabalpur, Dated : 22-04-2018 Shri Vibhudendra Mishra, learned counsel for the petitioner.
sh Heard on I.A. No.7642/2017, which is an application filed under Section 5 of the Limitation Act for e ad condonation of delay.
For the reasons assigned in the application, which is Pr supported by an affidavit, the same is allowed and the delay caused in filing this petition is condoned.
a hy Heard on restoration application. This application has been filed for restoration of ad W.P.No.1777/201, which was dismissed on account of M common conditional peremptory order dated 21.03.2016.
Looking to the facts mentioned in the application, of the same is allowed. The aforesaid writ petition is rt restored to its original number.
ou The M.C.C. No.1653/2017 stands allowed and disposed of.
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(SUBODH ABHYANKAR) (SANJAY K. AGRAWAL)
MEMBER MEMBER
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VD
Digitally signed
by VARSHA
DUBEY
Date: 2018.04.27
13:32:24 +05'30'