Madhya Pradesh High Court
General Manager (R&R) vs Chhoti Bai on 30 June, 2010
1 MCC No.731/10 General Manager (R&R) Chhoti Bai & others 30.6.2010 Shri Rahul Diwakar, Counsel for applicant. This application is filed for restoration of First Appeal No.161/10 stated to be dismissed because of non-compliance of peremptory order dated 12.4.2010. From the perusal of the file of First Appeal No.161/10, we find that some of the defaults have been made good by the applicant, but other defaults have not been made good till date.
Learned counsel for applicant submitted that within a period of two weeks from today, all the defaults shall be made good by the applicant.
As record of F.A.No.161 reveals that aforesaid appeal is pending in the High Court, we allow further two weeks time to the applicant to make the default good. In that regard, time period for compliance of order dated 12.4.2010 is extended for further period of two weeks from today.
With the aforesaid directions, MCC No.731/10 is finally disposed of.
No order as to costs.
(Krishn Kumar Lahoti) (J.K.Maheshwari)
Judge Judge
C.