Madhya Pradesh High Court
M/S Saluja Construction Co. vs The State Of Madhya Pradesh on 18 May, 2010
1 MCC No.725/10 M/s Saluja Construction Co. The State of M.P. 18.5.2010 Shri S.Rao, Counsel for applicant. Shri Rahul Jain, Counsel for State. By this application, the applicant is seeking restoration of Civil Revision No.964/03 which was dismissed in default on 8.4.2010. For the reasons stated in the application, prayer made in the application is allowed. Office is directed to restore Civil Revision No.964/03 and to place it before an appropriate Bench for consideration.
No order as to costs.
(Krishn Kumar Lahoti) (G.S.Solanki)
Judge Judge
C.