Madhya Pradesh High Court
Gopal Prasad Patel vs Rani Rai on 27 September, 2019
1 MCC-2444-2019 The High Court Of Madhya Pradesh MCC-2444-2019 (GOPAL PRASAD PATEL Vs RANI RAI) 1 Jabalpur, Dated : 27-09-2019 Shri Bhupendra Kumar Shukla, learned counsel for the petitioner. Heard.
This MCC has been filed for restoration of Civil Revision No.224/2014, which was dismissed for want of prosecution vide order dated 29.08.2019.
On due consideration, this application is allowed. This civil revision is restored to its original number, subject to deposit a cost of Rs.2,000/- (Rupees Two Thousand Only) online within a period of one week from today in the National Defence Fund (NDF), which may be furnished by the counsel himself as the revision was dismissed for non appearance of the counsel. The receipt thereof be submitted before the Registry of this Court within a further period of one week.
Accordingly, the MCC is allowed. Civil Revision No.224/2014 is restored to its original number.
A copy of this order be kept in the record of Civil Revision No.224/2014.
Certified copy as per rules.
(NANDITA DUBEY) JUDGE AM Digitally signed by ANINDYA SUNDAR MUKHOPADHYAY Date: 30/09/2019 11:04:14