Madhya Pradesh High Court
Manmohan Mathur vs The State Of Madhya Pradesh on 10 November, 2014
M.C.C. No. 2387/2014 10.11.2014 Shri Arjun Bajpai, learned counsel for the applicant.
Heard on I.A. No. 15172/2014, an applica for
co of delay in filing the M
Considering the averm made in the applica
the same sta allowed. Delay in filing the M is
co
Also heard on the qu of admission.
This M h be filed for r of W.P.
No which was au dismissed due t
per order passed by this Co on 09.05. It is con by learned counsel for the applicant t he could not pay the proc fee within the required t Therefore, the pe was dismissed for non-compliance of the order. If the pe is not r the applicant would suffer irreparable loss. The applicant is very much in in prosecu the pe Such con are suppor by an affidavit of the counsel.
Considering the afor the M is allowed. W.P. No be r on its original number, in case the default as poin out by the Registry is r within 15 days from t Non-compliance of this order will e au revival of the order of dismissal of writ pe The M sta allowed a disposed of accordingly.
(K.K. Trivedi) Judge b