Chattisgarh High Court
State Of Chhattisgarh vs Vijay Vig 24 Fa/85/2020 Shambhu Prasad ... on 13 March, 2020
HIGH COURT OF CHHATTISGARH, BILASPUR Order Sheet CRMP No. 647 of 2020 State Of Chhattisgarh Versus Vijay Vig 13.03.2020 Mr. Vikash Shrivastava, PL for the appellant/State.
Heard.
State counsel submits that due unavoidable reasons beyond control the default could not be removed within the time stipulated which led to automatic dismissal of the case.
He submits that the default would be removed within 3 days. In view of the above, the CRMP No.146 of 2020 is restored to its original number subject to the condition that the defaults pointed out will have to be removed within 3 days, failing which, it will again entail automatic dismissal without further reference to the Bench.
Sd/- Sd/-
(Manindra Mohan Shrivastava) (Vimla Singh Kapoor)
Judge Judge
Ajay