Madhya Pradesh High Court
Sitaram Pandey vs Bhagirath on 23 September, 2021
Author: Rajendra Kumar Verma
Bench: Rajendra Kumar Verma
1 MCRC-17926-2021 The High Court Of Madhya Pradesh MCRC-17926-2021 (SITARAM PANDEY Vs BHAGIRATH AND OTHERS) 2 Jabalpur, Dated : 23-09-2021 None for the petitioner.
By order dated 22.6.2021, 2 weeks time was granted to the petitioner to cure the defaults, pointed out by the Registry. But till today the defaults have not been cured.
Therefore, further one week time is granted to the petitioner for the aforesaid purpose and if the default is not removed within the stipulated period, the petition shall stand dismissed without further reference to the Court.
(RAJENDRA KUMAR (VERMA)) JUDGE TG /-
Signature Not Verified SAN Digitally signed by TRUPTI GUNJAL Date: 2021.09.24 18:05:09 IST