Chattisgarh High Court
Balbir Singh vs Smt. Radheshwari 62 Mcc/668/2018 Aju ... on 19 September, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MCC No. 669 of 2018
• Balbir Singh S/o Krishna Singh Aged About 42 Years Occupation Service, R/o Village And P.
S. Darima, Tehsil Ambikapur, District Surguja, Chhattisgarh. .............Appellant
---- Applicant
Versus
• Smt. Radheshwari D/o Kamla Singh Aged About 41 Years Caste Kanwar, R/o Village And P.
S. Darima, Tehsil Ambikapur, District Surguja, Chhattisgarh.
---- Respondent
19/09/2018 Shri Shakti Raj Sinha, Advocate for the applicant.
Heard on application for restoration of FA No.4 of 2003 which was dismissed for want of prosecution vide Court order dated 20.08.2018.
On due consideration and for the reasons mentioned in the restoration application, which is supported by an affidavit, order dated 20.08.2018 passed in FA No.4 of 2003 is recalled. Consequently, FA No.4 of 2003 is directed to be restored to its original number.
Accordingly, the MCC stands disposed of.
Sd/-
Goutam Bhaduri Judge ashu