Madhya Pradesh High Court
Surendra Kumar Gautam vs The State Of Madhya Pradesh on 29 June, 2015
MCC-1571-2015
(SURENDRA KUMAR GAUTAM Vs THE STATE OF MADHYA PRADESH)
29-06-2015
Shri R. N. Mishra, learned counsel for the applicant.
Shri Piyush Jain, learned Panel Lawyer for the respondents on
advance notice.
This application has been filed for restoration of W.P. No.20253/2014 which is said to have been dismissed for want of prosecution. However, on going through the original records of W.P. No.20253/2014 â Surendra Kumar Gautam Vs. State of M.P. & Others. On a perusal of order dated 5.5.2015, we find that writ petition was dismissed for want of prosecution as none appeared for the petitioner.
Keeping in view the reasons indicated in the present application, explaining the default of the counsel and considering the same, we allow the application. The writ petition is restored to its original file. It be placed for orders before the appropriate Bench. With the aforesaid, this application stands allowed and disposed of.
(RAJENDRA MENON) (SUSHIL KUMAR GUPTA)
JUDGE JUDGE