Chattisgarh High Court
State Of Chhattisgarh vs Ayodhya Prasad Dubey 3 Mcrc/4170/2018 ... on 6 July, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 453 of 2018
1. State Of Chhattisgarh Through The District Magistrate, Tahsil
And District Bilaspur, Chhattisgarh,
2. Sub Divisional Officer (Revenue) Cum Land Acquisition Officer
Bilha, Tahsil And District Bilaspur, Chhattisgarh
---- Petitioner
Versus
Ayodhya Prasad Dubey S/o Late Shri Jageshwar Prasad Dubey,
Aged About 76 Years, Occupation Advocate, R/o Dayalband,
Madhuwan Road, Near Government Higher Secondary School,
Bilaspur, Tahsil And District Bilaspur, Chhattisgarh
---- Respondent
For Applicant/State Mr. Arvind Dubey, Panel Lawyer
Hon'ble Shri Justice Prashant Kumar Mishra
Hon'ble Shri Justice Arvind Singh Chandel
Order On Board By
Prashant Kumar Mishra, J.
6/7/2018 I.A. No.1 This is an application for condonation of delay in filing the restoration application.
On due consideration, the application is allowed and the delay is condoned.
M.C.C. No.453 of 2018
This is an application for restoration of FAM No.102 of 2015, 2 which was dismissed for non-compliance of the Court order dated 5.9.2017.
On due consideration and for the reasons mentioned in the restoration application, it is allowed and FAM No.102 of 2015 is directed to be restored to its original number subject to filing of paper book in the aforementioned FAM within four weeks from today.
Sd/- Sd/-
Judge Judge
(Prashant Kumar Mishra) (Arvind Singh Chandel)
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