Chattisgarh High Court
Vinod Kumar Sahu vs Ramin Bai 65 Mcc/155/2018 Smt. Pushpa ... on 23 March, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 204 of 2018
• Vinod Kumar Sahu S/o Antram Sahu Aged About 34 Years R/o
Tusma, Police Station and Tahsil Shivrinarayan, District Janjgir-
Champa, Chhattisgarh
---- Petitioner
Versus
• Ramin Bai W/o Vinod Kumar Sahu Aged About 28 Years D/o
Geeta Sahu, Caste Sahu, R/o Dhardei, Police Station and Tahsil
Pamgarh, District Janjgir-Champa, Chhattisgarh
---- Respondent
For Applicant Shri S. K. Kushwaha, Advocate Hon'ble Shri Justice Prashant Kumar Mishra Hon'ble Shri Justice Arvind Singh Chandel Order On Board 23/03/2018
1. On applicant's depositing cost of Rs.1,000/- within 2 weeks from today, the order of restoration passed in MCC No.778/2017 shall revive and FAM No.01/2016 shall be restored to its original number.
Sd/- Sd/-
Judge Judge
Prashant Kumar Mishra Arvind Singh Chandel
Nirala