Madhya Pradesh High Court
The New India Assurance Company Ltd. vs Smt. Deva Gautam on 18 March, 2020
Author: Nandita Dubey
Bench: Nandita Dubey
1 MCC-845-2020
The High Court Of Madhya Pradesh
MCC-845-2020
(THE NEW INDIA ASSURANCE COMPANY LTD. Vs SMT. DEVA GAUTAM AND OTHERS) 1 Jabalpur, Dated : 18-03-2020 Shri H.S. Ruprah, learned counsel for the applicant. Heard on IA No. 3957/2020, an application for condonation of delay in filing the instant petition.
There is a delay of 1635 days.
However, for the reasons mentioned in the application, the same is allowed and the delay caused in filing the MCC is hereby condoned.
This is an application for restoration of the M.A. No. 752/2012 which was dismissed by a common conditional order on 30.06.2015. The application is supported by an affidavit of the counsel himself. The reasons stated in the application are bonafide, therefore, same is allowed.
The M.A. No. 752/2012 be restored to its original number subject to deposit of a cost of Rs. 5,000/- (Rs. Five Thousand only) online by the counsel within a period of seven days. from today in the National Defence Fund (NDF), and file a receipt thereof before the Registry.
This M.C.C. stands disposed of accordingly. A copy of this order be placed in the record of M.A. No. 752/2012. C.C. as per rules.
(NANDITA DUBEY) JUDGE rss Digitally signed by RAVI SHANKAR SHRIVASTAVA Date: 18/03/2020 16:20:14