Madhya Pradesh High Court
Chhabiram Arshe vs Siyed Irfan on 13 July, 2015
MCC-1670-2015
(CHHABIRAM ARSHE Vs SIYED IRFAN)
13-07-2015
Shri Narendra Sharma, Advocate for the applicant. Seeking restoration of M.A No. 1148/2013, which was dismissed for non-compliance of the order of this Court, with a delay, to which application (IA No. 7755/2015) seeking condonation has also been filed, this application has been preferred.
After hearing learned counsel for applicant and on account of giving assurance of payment of court fee within two weeks from the date of restoration, this petition may kindly be allowed under the assurance as given by the petitioner IA No. 7755/2015 is allowed & M.A. No. 1148/2013 is hereby be restored to its file. The court fee be paid by the petitioner within two weeks from the date of passing of this order.
It is further made clear here that from the date of filing of the appeal till payment of court fee, the appellant shall not be entitled to claim interest if any enhancement is directed.
With the aforesaid conditional order, this application is allowed and disposed of.
(J.K. MAHESHWARI) JUDGE