Madhya Pradesh High Court
Smt. Ruchi Agarwal vs Smt. Meera Jaju on 19 October, 2016
M.C.C.No.390/2016 (Smt. Ruchi Agarwal Vs. Smt. Meera Jaju & others( 19/10/2016 Shri R.K.Soni, Advocate for the petitioner. This MCC is filed for restoration of F.A.No.244/2015 which stood dismissed on 02/09/2016 for want of prosecution.
Looking to the grounds mentioned in the petition which is supported by the affidavit of counsel for applicant, petition is allowed and F.A.No.244/2015 is restored to its original number subject to payment of cost, Rs.1,000/- (Rupees one thousand only) to be deposited for the Library fund of High Court Bar Association, Gwalior within ten working days from today and a receipt thereof be produced before the Registry.
Let a copy of this order be placed in the record of F.A.No.244/2015.
MCC stands disposed of, accordingly.
(Rohit Arya)
b/- Judge