Madhya Pradesh High Court
Damodar Kori vs High Court Of M.P. on 6 March, 2018
M.C.C No.2538/2017
Jabalpur: 06.03.2018
Shri Sandeep Sen learned counsel for the
applicant.
None appear for the respondents though served.
Heard on the question of admission.
This application has been filed seeking restoration of W.P. No.10593/2013 which has been dismissed for want of prosecution by order dated 30.08.2017.
It is submitted by the learned counsel for the applicant that on 30.08.2017 when the matter was taken up he could not appear before this Court as he was busy before an another court and on account of his non-appearance the petition stood dismissed for want of prosecution. The application is supported by an affidavit of the learned 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 is allowed. The impugned order dated 30.08.2017 passed in W.P. No.10593/2013 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.10593/2013.
C.C as per rules.
( R. S. JHA ) ( RAJEEV KUMAR DUBEY )
JUDGE JUDGE
Digitally signed by VARSHA SINGH
Date: 2018.03.09 12:53:32 +05'30'