Madhya Pradesh High Court
M/S Arss Damoh Hirapur Tolls Pvt. Ltd vs M.P. Road Development Corporation Ltd. on 6 April, 2015
MCC-772-2015
(M/S ARSS DAMOH HIRAPUR TOLLS Vs M.P. ROAD DEVELOPMENT
PVT. LTD CORPORATION LTD.)
06-04-2015
Shri Atul Awasthy, learned counsel for the applicant.
Heard on I.A. No.3902/2015, an application for condonation of delay.
On due consideration, the aforesaid IA is allowed and the delay is condoned.
Also heard on restoration application.
The applicant has filed this application for restoration of A.C. No.32/2014 which dismissed on 5/1/2015 on account of common conditional order.
The application is duly supported by the affidavit of learned counsel for the applicant.
Looking to the averments made in the affidavit as well as in the application, the reason of non- appearance of the learned counsel for the applicant appears to be bona fide.
Accordingly, A.C. No.32/2014 is restored to its original number. It be placed for orders before the appropriate Bench.
M.C.C. stands allowed and disposed of.
Let a copy of this order be kept in the record of A.C. No.32/2014.
Certified copy as per rules.
(VANDANA KASREKAR) JUDGE