Madhya Pradesh High Court
B Aldak vs The State Of Madhya Pradesh on 26 August, 2019
Author: Nandita Dubey
Bench: Nandita Dubey
THE HIGH COURT OF MADHYA PRADESH
M.C.C. No.2027/2019
(B. ALDAK Versus THE STATE OF MADHYA PRADESH)
Jabalpur, Dated: 26.8.2019
Shri Pushpendra Dubey, learned counsel for the applicant.
Heard.
This MCC has been filed for restoration of W.P.
No.14816/2019, which was dismissed for non-compliance of
peremptory order dated 30.7.2019.
It is submitted by the learned counsel for the applicant that the
process fee has been paid with a delay of seven days only.
Considering the aforesaid, the MCC is allowed. W.P. No.
14816/2019 is restored to its original number.
A copy of this order be kept in the record of W.P.
No.14816/2019.
(Nandita Dubey)
Judge
ak
Digitally signed by ASHISH KOSHTA
DN: c=IN, o=MP HIGH COURT, ou=GOVERNMENT,
postalCode=482001, st=Madhya Pradesh,
2.5.4.20=7ee89d31e9df06bf1b73a726c9eea38a87e6 fe5e9822d3548a2545743653d019, serialNumber=c4daa1d227b8af4922dde70e5d7fac9 f3449368cd9024cf39d0f7e421b35bb46, cn=ASHISH KOSHTA Date: 2019.08.27 16:31:58 +05'30' Adobe Reader version: 11.0.8