Chattisgarh High Court
Smt. Ranjana Mehra vs Smt. Shanti Vastrakar 7 Wps/693/2018 ... on 19 January, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT of CHHATTISGARH, BILASPUR
MCC No. 16 of 2018
1. Smt. Ranjana Mehra, W/o Shri Sanjeev Kumar, aged about 33 years, Caste
Mehra (Scheduled Caste) R/o Raj Kishore Nagar, Tahsil and District
Bilaspur (C.G.)
---- Petitioner
Versus
1. Smt. Shanti Vastrakar, W/o Shri Khemraj Vastrakar, R/o Village Lingiyadih,
Rajkishore Nagar, Tahsil and District Bilaspur (C.G.)
2. Sub-Divisional Officer (R) Bilaspur, District Bilaspur (C.G.)
---- Respondents
For Petitioner : Mr. K.S. Pawar, Advocate. For Respondents : Mr. Shashank Thakur, Govt. Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 19/01/18 Heard on application for restoration of Writ Petition (227) No. 3034 of 2010.
2. The applicant is seeking restoration of Writ Petition (227) No. 3034 of 2010 which was dismissed by this Court for want of prosecution vide order dated 07.12.2017.
3. On due consideration of the submissions made by the learned counsel for the applicant and the grounds taken in the restoration petition, I am satisfied that the absence of the applicant's counsel on 07.12.2017, when the Writ Petition (227) No. 3034 of 2010 was taken up for hearing, was based on bonafide grounds.
4. The M.C.C. No. 16 of 2018 is, therefore, allowed and the Writ Petition 2 (227) No. 3034 of 2010 is restored to its original number subject to payment of cost of Rs.3000/- (Three Thousand Only) to the High Court Legal Aid Committee within ten days from today.
5. It is made clear that the M.C.C. is restored without the interim order. However, the petitioner would be at liberty to file a fresh application for interim order, if any.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka