Madhya Pradesh High Court
Vijaya Bank vs Shyam Nagarkar on 24 November, 2017
THE HIGH COURT OF MADHYA PRADESH
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MCC-3133-2017
(VIJAYA BANK Vs SHYAM NAGARKAR)
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Jabalpur, Dated : 24-11-2017
Pr
Shri Rupesh Singh Thakur, Advocate for the applicants.
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The present application has been filed for restoration of
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W.A. No.533/2017 which was dismissed on account of non-
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removal of default in terms of common conditional order dated
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18.08.2017.
Learned counsel for the applicants points out that default
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could not be removed within the time granted due to illness of
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appellants.
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We are satisfied that delay in removal of default is for
justified reason.
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Consequently, we order for restoration of the appeal to its
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original number subject to the condition that appellants remove
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the default(s) within two weeks from today.
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The application stands allowed and disposed of.
(HEMANT GUPTA) (RAJEEV KUMAR DUBEY)
CHIEF JUSTICE JUDGE
S/ DN: c=IN, o=HIGH COURT OF MADHYA PRADESH JABALPUR, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=e0af17b0c265631809b6ba87607ad2292fa aa62df0540096e4c72619bbaf6a0f, 2.5.4.45=0321009B62B02412F4FE2FD500C9CFB93A 127AAD25E5DCCD2036A50070FB7C12D30DF4, cn=SACHIN CHAUDHARY Date: 2017.11.28 11:04:10 +05'30' H ig h C ou rt of M ad hy a Pr ad e sh