Madhya Pradesh High Court
Ilahi Baksh (Died) Through Lrs Rashid ... vs Buland Kuwn Masjid Committee Ghaspura ... on 5 December, 2024
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
NEUTRAL CITATION NO. 2024:MPHC-JBP:59681
1 MCC-3798-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
ON THE 5 th OF DECEMBER, 2024
MISC. CIVIL CASE No. 3798 of 2024
ILAHI BAKSH (DIED) THROUGH LRS RASHID KHAN
Versus
BULAND KUWN MASJID COMMITTEE GHASPURA KHANDWA
Appearance:
Shri Vikash Chouksey - Advocate for the petitioner.
ORDER
I.A. No. 23162 of 2024 for condonation of delay of 242 days in filing the M.C.C. is allowed. Delay is condoned.
This M.C.C. is filed for restoration of S.A. No. 178 of 2000 which was dismissed on 25.01.2024 for want of prosecution.
In view of the grounds mentioned therein, instant M.C.C. is allowed. Subject to depositing a cost of Rs.5,000/- in the account of M.P. State Legal Service Authority, S.A. No. 178 of 2000 is restored to its original number.
A copy of this order be kept in the file of S.A. No. 178 of 2000. Accordingly, this M.C.C. is disposed of.
(AVANINDRA KUMAR SINGH) JUDGE VSG Signature Not Verified Signed by: VIKRAM SINGH Signing time: 05-12-2024 19:02:07 NEUTRAL CITATION NO. 2024:MPHC-JBP:59681 2 MCC-3798-2024 Signature Not Verified Signed by: VIKRAM SINGH Signing time: 05-12-2024 19:02:07