Chattisgarh High Court
Smt. Kamla Singh W/O Manohar ... vs Mus Dulorin Bai 17 Wpc/356/2019 ... on 5 February, 2019
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 94 of 2019
Smt. Kamla Singh Dead W/o Manohar Singh
1.(b) Thakur Dipendra @ Baba S/o Manohar Singh
2.(c) Devendra Singh @ Batu S/o Manohar Singh
All are resident of Tilak Nagar, Main Post Office Bilaspur, District
Bilaspur, Chhattisgarh (Not 1a. Manohar Singh Since Dead)
----Applicant
Versus
1. Mus Dulorin Bai W/o Late Shyam Singh
2. Suraj Singh S/o Late Shyam Singh,
(For respondent no.2a Minor Through Natural Guardian Mus
Dulorin Bai Res. No.1)
3. Mukhiram Gond S/o Late Ratiyaram
4. Mogra Bai W/o Mukhiram All are R/o Rahangi, Police Station Hirri Tahsil And District- Bilaspur, Chhattisgarh.
5. The New India Insurance Company Ltd. Through Branch Manager, Branch Office Rajendra Nagar Chowk, Bilaspur, District- Bilaspur, Chhattisgarh.
---- Respondents For Applicant Shri K.P. S. Gandhi, Advocate.
For Respective Shri Ratnesh Agrawal & Shri Sourabh Sharma, Respondents Advocate.
Hon'ble Shri Justice Gautam Chourdiya Order On Board 05/02/2019 2
1. This is an application for restoration of MAC No. 991 of 2014 which was dismissed for want of prosecution vide order dated 15.01.2019.
2. On due consideration and for the reasons mentioned in the restoration application, it is allowed and MAC No. 991 of 2014 is directed to be restored to its original number.
3. List MAC No. 991 of 2014 along with record on 13.02.2019.
Sd/-
Gautam Chourdiya Judge Akhilesh