Cement Corporation Of India Limited vs Ashok Singh 2 Mcc/43/2018 Cement ... on 4 May, 2018

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Chattisgarh High Court

Cement Corporation Of India Limited vs Ashok Singh 2 Mcc/43/2018 Cement ... on 4 May, 2018

Bench: Prashant Kumar Mishra

                                          1

                                                                          NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                MCC No. 48 of 2018

          Cement Corporation Of India Limited, Akaltara, Through General
           Manager, Akaltara Cement Factory, Akaltara, District Bilaspur.

                                                                   ---- Appellant

                                      Versus

        1. Ashok Singh S/o Shri Raghunandansingh Aged About 42 Years
           Electrician, Akaltara, Cement Factory, Akaltara, District : Bilaspur,
           Chhattisgarh

        2. Smt. Kumudini Bai W/o Gulal Singh Aged About 55 Years R/o
           Village Dagaha, Tehsil Janjgir, District Bilaspur, District : Bilaspur,
           Chhattisgarh

        3. Shri Rajeshwarsingh S/o Shri Raghunandansingh Aged About 47
           Years R/o Village Tarod, Tah. Janjgir, District Bilaspur, District :
           Bilaspur, Chhattisgarh

        4. Jawaharsingh S/o Shri Raghunandansingh Aged About 42 Years
           Agriculturist, R/o Village Tarod, Tahsil Janjgir, District Bilaspur,
           District : Bilaspur, Chhattisgarh

                                                               ---- Respondent

For Appellant Shri Vinod Deshmukh, Advocate.

For Respondents None Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 04/05/2018 Notice has been served to respondent Nos. 2 to 4, however, they are not represented.

I.A. No.1 This is an application for condonation of delay of 45 days in filing the application.

On due consideration, the delay in filing the application is condoned. MCC No. 48/2018 This is an application for restoration of F.A. No. 297/1996 which was dismissed for want of prosecution vide Court order dated 30.10.2017. On due consideration and for the reasons mentioned in the restoration application, it is allowed and F.A. No. 297/1996 is directed to be restored to its original number, subject, however, on payment of cost of Rs. 1000/- to the High Court of Chhattisgarh Bar Association within a period of one week.

It is made clear, if the cost is not paid within a period of one week from today, this order shall lose its efficacy.

Sd/-

Judge Prashant Kumar Mishra Akhilesh

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