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Madhya Pradesh High Court

Smt. X Wife vs Mr.Y Husband on 28 July, 2022

Author: Sujoy Paul

Bench: Sujoy Paul, Prakash Chandra Gupta

                                                                    1
                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                                     BEFORE
                                                        HON'BLE SHRI JUSTICE SUJOY PAUL
                                                                        &
                                                  HON'BLE SHRI JUSTICE PRAKASH CHANDRA GUPTA
                                                            ON THE 28th OF JULY, 2022

                                                      MISC. CIVIL CASE No. 1637 of 2022

                                           Between:-
                                           SMT. X WIFE W/O RAVINDRA TIWARI, D/O SHRI
                                           JEEVAN MISHRA, OCCUPATION: HOUSEHOLD
                                           WORK, R/O WARD NO.4, PADRA, REWA
                                           (MADHYA PRADESH)

                                                                                                 .....APPLICANT
                                           (BY SHRI SIDDHARTH S. CHOUHAN, ADVOCATE)

                                           AND

                                           MR. Y HUSBAND S/O LATE SUDARSHAN
                                           TIWARI, AGED ABOUT 48 YEARS, OCCUPATION:
                                           UNEMPLOYED, R/O KAILASH HOTEL, OLD BUS
                                           STAND, TEHSIL HUZUR, DISTRICT REWA
                                           (MADHYA PRADESH)

                                                                                              .....RESPONDENT
                                           (NONE)

                                         This application coming on for hearing this day, JUSTICE SUJOY

                                   PAUL passed the following:
                                                                     ORDER

Heard on I.A. No.8200/2022, application seeking condonation of delay of two days.

The delay is properly explained and we are satisfied with the cause shown in the application. Accordingly, I.A. No.8200/2022 is allowed. Delay is Signature Not Verified condoned.

Learned counsel for the applicant is also heard on main application Digitally signed by KAFEEL AHMED ANSARI Date: 2022.07.29 11:09:50 IST seeking restoration of F.A. No.612/2021, which was dismissed on 16.06.2022 2 for non compliance of previous order and absence of counsel.

We are satisfied with the reasons assigned for non presence on 16.06.2022 and for not complying with earlier order. Accordingly order dated 16.06.2022 is recalled.

F.A. No.612/2021 is restored to its original number. A typed copy of this order be kept in the record of F.A. No.612/2022. The M.C.C. stands disposed of.

                                      (SUJOY PAUL)                                  (PRAKASH CHANDRA GUPTA)
                                         JUDGE                                               JUDGE
                                   kafeel




Signature Not Verified
  SAN




Digitally signed by KAFEEL AHMED
ANSARI
Date: 2022.07.29 11:09:50 IST