Madhya Pradesh High Court
Girish Chandra Shrivastava vs M.P. Purva Kshetra Vidyut Vitran Co. on 27 July, 2015
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MCC No.1968/2015
27.07.2015
Shri K. N. Pethia learned counsel for the applicant. Heard on the question of admission. The application has been filed for restoration of W.P No.5613/2015 dismissed for non-compliance of the peremptory order dated 12.5.2015.
It is submitted by the learned counsel for the applicant that the aforesaid petition stood dismissed on account of the fact that this court on 12.5.2015 had passed a peremptory order to comply with the order dated 21.4.2015 but as the applicant could not comply with the same within the stipulated period granted by the Court, the petition stood dismissed in default. The application is supported by an affidavit of the counsel. It is submitted that the application for restoration deserves to be allowed.
Having heard the learned counsel for the applicant and looking to the fact that the reasons stated in the application for restoration are bonafide, the same are allowed. The impugned order dated 12.05.2015 passed in W.P No.5613/2015 is recalled and is directed to be restored to its original number.
This MCC stands disposed of.
A copy of this order be placed in the record of W.P No.5613/2015.
C.C as per rules.
( R. S. JHA ) JUDGE mms/-