Madhya Pradesh High Court
Jagdish Agrawal vs Shyam Kumar Tiwari on 9 September, 2019
Author: Nandita Dubey
Bench: Nandita Dubey
THE HIGH COURT OF MADHYA PRADESH
M.C.C. No.2117/2019
(JAGDISH AGRAWAL Versus SHYAM KUMAR TIWARI)
Jabalpur, Dated: 09.9.2019
Shri Brij Mohan Prasad, learned counsel for the applicants.
Heard.
This MCC has been filed for restoration of M.P. No.3585/2019,
which was dismissed for non-compliance of peremptory order dated
06.8.2019.
Considering the averments made in the application, which is
duly supported by an affidavit, I find that sufficient cause is shown
for restoration of the petition.
Accordingly, the MCC is allowed. M.P. No.3585/2019 is
restored to its original number.
A copy of this order be kept in the record of M.P.
No.3585/2019.
(Nandita Dubey)
Judge
ak
Digitally signed by ASHISH KOSHTA
DN: c=IN, o=MP HIGH COURT, ou=GOVERNMENT,
postalCode=482001, st=Madhya Pradesh,
2.5.4.20=7ee89d31e9df06bf1b73a726c9eea38a87e6fe5e 9822d3548a2545743653d019, serialNumber=c4daa1d227b8af4922dde70e5d7fac9f344 9368cd9024cf39d0f7e421b35bb46, cn=ASHISH KOSHTA Date: 2019.09.09 16:48:37 +05'30' Adobe Reader version: 11.0.8