Madhya Pradesh High Court
Damodar Kori vs High Court Of Mp on 2 December, 2019
Author: Sujoy Paul
Bench: Sujoy Paul
1 WP-10593-2013 The High Court Of Madhya Pradesh WP-10593-2013 (DAMODAR KORI Vs HIGH COURT OF MP) 21 Jabalpur, Dated : 02-12-2019 None for the petitioner even in the pass over round. The counsel for the petitioner has not chosen to argue the matter during last few dates.
The petition is dismissed for want of prosecution. It shall not be restored unless Rs.1,000/- is paid as cost which shall be payable before the Secretary, M.P. State Legal Services Authority. The said Authority shall donate this amount to Permanent Artificial Organ Transplantation Centre, Netaji Subhash Chandra Bose Medical College, Jabalpur. If receipt of payment of cost is deposited alongwith MCC in the Registry, WP No.10593/2016 shall stand restored to its original number.
(SUJOY PAUL) (SMT. ANJULI PALO)
JUDGE JUDGE
YS
Digitally signed by YOGESH KUMAR
SHRIVASTAVA
Date: 03/12/2019 14:49:46