Chattisgarh High Court
Smt. Sushma Alias Harshita vs Devendra Dewangan 7 Mcc/413/2018 ... on 6 July, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 369 of 2018
Smt. Sushma Alias Harshita W/o Shri Devendra Dewangan, At
present Aged About 33 Years, R/o Village Behind Royal School
Near Aara Machine, Chandra Nagar Kohka Bhilai, District Durg,
Chhattisgarh. ...........Defendent.,
---- Petitioner
Versus
Devendra Dewangan S/o Mohanlal Dewangan Aged About 36
Years Village House No. C/13, Nehru Nagar, Bilaspur, District-
Bilaspur, Chhattisgarh. .........Plaintiff.
---- Respondent
For Applicant Ms. Deepali Pandey, Advocate
Hon'ble Shri Justice Prashant Kumar Mishra
Hon'ble Shri Justice Arvind Singh Chandel
Order On Board By
Prashant Kumar Mishra, J.
6/7/2018 I.A. No.1 This is an application for condonation of delay in filing the restoration application.
On due consideration, the application is allowed and the delay is condoned.
M.C.C. No.369 of 2018
This is an application for restoration of FAM No.37/2017, which 2 was dismissed for non-compliance of the Court order dated 5.9.2017.
On due consideration and for the reasons mentioned in the restoration application, it is allowed and FAM No.37 of 2017 is directed to be restored to its original number.
Sd/- Sd/-
Judge Judge
(Prashant Kumar Mishra) (Arvind Singh Chandel)
Shyna