Madhya Pradesh High Court
Sheikh Taufeeq Ahmad vs Mohd. Salim on 3 July, 2015
MCC-912-2015
(SHEIKH TAUFEEQ AHMAD Vs MOHD. SALIM)
03-07-2015
Shri Devdatt Bhave, learned counsel for the applicant.
This application is filed for restoration of second appeal No. 225 of 2007 which was dismissed for want of prosecution vide order dated 24/03/2015.
Looking to the facts mentioned in the application, subject to depositing cost of Rs. 500/- in the office of High Court Legal Services Committee, the same is allowed. The aforesaid second appeal is restored to its file. Office to proceed further.
Application is disposed of accordingly.
(S.K. GANGELE) JUDGE MISHRA