Madhya Pradesh High Court
Ramcharan Kotwar vs Katahur on 8 September, 2017
MCC-2309-2016
(RAMCHARAN KOTWAR Vs KATAHUR)
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08-09-2017
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Shri A. Chaturvedi, Advocate for the petitioner.
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None for the respondents, though served.
Pr Heard on I.A.No.11940/16 for condonation of delay under Section 5 of the Limitation Act.
a The I.A. is supported by an affidavit sworn in by the applicant.
hy On due consideration, the I.A. is allowed and the delay of 709 ad days in filing of this petition is hereby condoned.
Heard on admission.
M The present petition has been filed for restoration of of S.A.No.68/2005. The said appeal has been dismissed by this Court on 25/8/2014 for want of prosecution.
rt Looking to the reasons assigned in the petition by the petitioner, ou the petition is allowed subject to deposition of cost of Rs.5000/- before the High Court Legal Services Committee, Jabalpur within one C month.
h Office is directed to restore S.A. No.68/2005 to its original ig number on furnishing the receipt of Rs.5000/- and list the same before H appropriate Bench.
M.C.C. stands disposed of. C.C. as per rules.
(RAJEEV KUMAR DUBEY) JUDGE Digitally signed by MONIKA CHOURASIA DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration,m/-postalCode=482002, st=Madhya Pradesh, 2.5.4.20=d7534ba29d5264433d159c34b3af5995f80d06432 ee24c8d10b49f5f78826275, sh serialNumber=4352dea99ae64816eaa26856dffa45e6dffca6 189d0ecdb5d890ed7b9cb33a69, cn=MONIKA CHOURASIA e Date: 2017.09.08 17:15:22 +05'30' ad Pr a hy ad M of rt ou C h ig H