Madhya Pradesh High Court
Jasdev Singh vs Ram Kishan on 30 March, 2015
MCC-679-2015
(JASDEV SINGH Vs RAM KISHAN)
30-03-2015
Shri H.K. Upadhyay, learned counsel for the petitioner.
Restoration of Second Appeal 1880/2006 is being sought vide present M.C.C. Second Appeal No. 1880/2006 was dismissed for want of prosecution on on 11.2.2015.
It is submitted that due to mistake of the counsel the matter could not be traced out in the cause list and could not be kept track of. Therefore, the Counsel did not appear.
Trite it is that for the mistake of counsel the litigant could not suffer. Therefore, good ground is made out. Accordingly S.A. 1880/2006 is restored.
M.C.C stands disposed of.
(SANJAY YADAV) JUDGE