Madhya Pradesh High Court
M/S M.P. Stone Tiles vs The State Of Madhya Pradesh on 13 March, 2018
THE HIGH COURT OF MADHYA PRADESH MCC 664/2018 (M/s.M.P.Stone Tiles Versus State of Madhya Pradesh & Another) Jabalpur, Dated 13.3.2018 Shri A.S.Hussain, Advocate for the petitioner. Heard on I.A.No.2855/2018, which is an application seeking condonation of delay in filing of this MCC No.664/2018.
The ground mentioned in the application appears to be just & proper, therefore, I.A.No.2855/2018 stands allowed and delay in filing of this MCC No.664/2018 is accordingly condoned.
Also heard on the MCC No.664/2018 seeking restoration of Second Appeal No.107/2012, which was dismissed for want of prosecution vide order dated 21.8.2017.
Considering the reasons so stated in the application supported by the affidavit of the petitioner himself, subject to payment of cost of Rs.500/-, this MCC stands allowed and the Second Appeal No.107/2012 is restored to its original file. The amount of cost be deposited by the petitioner with the M.P.High Court Legal Services Committee within a period of two weeks from today failing which this order shall not be given effect to and Second Appeal No.107/2012 shall be again treated as dismissed for want of prosecution.
Accordingly, this MCC stands allowed & disposed of.
(J.K.Maheshwari) Judge amit Digitally signed by AMIT JAIN Date: 2018.03.13 18:02:42 +05'30'