Madhya Pradesh High Court
Vallabhdas vs Dinesh on 7 January, 2020
Author: Nandita Dubey
Bench: Nandita Dubey
1 MCC-3102-2019
The High Court Of Madhya Pradesh
MCC-3102-2019
(VALLABHDAS Vs DINESH AND OTHERS) Jabalpur, Dated : 07-01-2020 Shri Anand Shukla, learned counsel for the applicant.
Heard.
This MCC is filed seeking restoration of M.P. No.1234/2017, which was dismissed for want of prosecution on 06.11.2019.
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, this MCC is allowed. M.P. No.1234/2017 is restored to its original number, subject to payment of cost of Rs.1,000/- (Rs. One Thousand only) within a period of fifteen days from today by the petitioner online in the National Defence Fund (NDF).
A copy of this order be kept in the record of the M.P. No.1234/2017.
(NANDITA DUBEY) JUDGE b Digitally signed by BHARTI GADGE Date: 2020.01.08 11:48:05 +05'30'