Madhya Pradesh High Court
Rameshver Jatav vs Virendra Singh on 9 September, 2017
Author: S.A. Dharmadhikari
Bench: S.A. Dharmadhikari
NATIONAL LOK ADALAT
(HON'BLE SHRI JUSTICE S.A. DHARMADHIKARI AND
SHRI V.K. BHARADWAJ, SENIOR ADVOCATE)
M.C.C. No. 341/2017 (Rameshwar Jatav vs. Virendra
Singh & Ors.)
09/09/2017
Shri G.S. Chouhan, learned counsel for the petitioner. I.A. No. 4153/2017, an application under section 5 of Limitation Act is taken up, considered and allowed for the reasons mentioned therein.
Delay of 165 days in filing the instant MCC is hereby condoned.
This MCC has been filed for restoration of W.P. No. 6543/2010 which was dismissed vide order dated 15/02/2017. The reason assigned in the MCC is that due to inadvertence he could not see that the W.P. No. 6543/2010 is listed for hearing, and therefore, he could not appear before the Bench. The MCC is supported by an affidavit of the petitioner.
The reason assigned in the MCC appears to be bona fide and, therefore, instant MCC is allowed. The W.P. No. 6543/2010 is restored to its original number.
(S.A. Dharmadhikari) (V.K. Bharadwaj)
Member Member
Durgekar*