Madhya Pradesh High Court
Kishor Singh Thakur (Since Deceased) ... vs The State Of Madhya Pradesh on 7 January, 2016
MCC-1155-2015
(KISHOR SINGH THAKUR (SINCE DECEASED) LRS SMT. CHANDRAKANATA BAI Vs THE STATE OF
MADHYA PRADESH)
07-01-2016
Shri A.K.Shrivastava, learned counsel for petitioner.
Ms.V.Shrivastava, Panel Lawyer for respondent-State.
Restoration of W.P.No.7485/2008 is being sought vide present application.
Taking into consideration the reasons assigned in the application which prevented the counsel from appearing in the matter on 27.03.2015 which led to dismissal of case for want of prosecution and the fact that learned counsel has filed affidavit explaining the same, good ground is made out.
Learned counsel appearing for the respondents has no objection. In view whereof, W.P.No.7485/2008 is restored. MCC stands disposed of finally in above terms.
(SANJAY YADAV) JUDGE