Chattisgarh High Court
Smt. Priyanka Banerjee vs Ghanshyam Banerjee 36 Cont/735/2017 ... on 29 January, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 970 of 2017
Smt. Priyanka Banerjee W/o Shri Ghanshyam Banerjee, Aged
About 24 Years Caste Satnami, R/o Village Panchdhar, Police
Chowki- Damapur, P.S. Kunda, Tahsil Pandariya, District
Kabirdham, Chhattisgarh, at Present R/o D/o Shri Kripaldas
Jangde, Thakkar Baba Ward, Nawagarh Road, Mungeli, District
Mungeli, Chhattisgarh ............Defendant , Chhattisgarh
---- Petitioner
Versus
Ghanshyam Banerjee S/o Panchram Banerjee, Aged About 24
Years R/o Village Panchdhar, Police Chowki Damapur, P.S.
Kunda, Tahsil Pandariya, District Kabirdham, Chhattisgarh.
---- Respondent
For Appellant Ms Renu Kochar, Advocate.
For Respondent None Hon'ble Shri Justice Prashant Kumar Mishra Hon'ble Shri Justice Arvind Singh Chandel Order On Board 29/01/2018 I.A.No.1
1. This is an application for condonation of delay of 29 days in filing the application.
2. On due consideration, the delay in filing the MCC is condoned. MCC No.970 of 2017
3. This is an application for restoration of FAM No. 71 of 2016 which was dismissed for non-compliance of the Court order dated 2 05.09.2017.
4. On due consideration and for the reasons mentioned in the restoration application, it is allowed and FAM No. 71 of 2016 is directed to be restored to its original number.
Sd/- Sd/-
Judge Judge
Prashant Kumar Mishra Arvind Singh Chandel
Akhilesh