Madhya Pradesh High Court
M/S Bhagwandas Shobhalal Jain vs Union Of India on 20 June, 2012
M.C.C.No.648/2012
20.6.2012
Shri Saket Agarwal, counsel for applicant.
Shri Abhay Pandey, counsel for respondent no.1.
For the reasons stated in the application in respect of serious ailment of the counsel, representing the applicant in W.P.No.15285/2007, supported by affidavit and medical evidence, we find that the applicant has made out a case for restoration of W.P.No.15285/2007.
Accordingly, this application is allowed. Office is directed to restore W.P.No.15285/2007 to its number and to list it before the appropriate Bench for consideration.
This M.C.C., is finally disposed of, with no order as to costs.
(Krishn Kumar Lahoti) (Smt.Vimla Jain)
JUDGE JUDGE
M.