Madhya Pradesh High Court
Brijnandan Deewan vs The State Of Madhya Pradesh on 6 January, 2020
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 MCRC-52763-2019
The High Court Of Madhya Pradesh
MCRC-52763-2019
(BRIJNANDAN DEEWAN AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Gwalior, Dated : 06-01-2020
Shri Ankur Tiwari, learned counsel for the petitioners.
Shri Purushottam Pandey, learned Public Prosecutor for the State.
This application for restoration of MCRC No.42642/2019 has been
filed, which was dismissed for non compliance of peremptory order dated
06/11/2019.
It is submitted by the counsel for the petitioners that because of his fault, the default could not be cured within the stipulated period, however, he is ready and willing to cure the default.
Considering the submissions made by the counsel for the petitioners, it is directed that subject to removal of the default within a period of four days from today, MCRC No. 42642/2019 shall stand restored to its original file.
(G.S. AHLUWALIA)
PRINCEE BARAIYA JUDGE
2020.01.06
17:32:56 -08'00'
Pj'S/-