Firanta vs Smt. Babita Dewangan
2022 Latest Caselaw 6720 Chatt

                                   1

                                                               NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR
                       MCC No. 576 of 2021

    Firanta S/o Late Bhuwan Lalan Aged About 78 Years R/o Village
     Ramtala, Tahsil And District Bilaspur Chhattisgarh

                                                         ----Applicant

                                Versus

  1. Smt. Babita Dewangan W/o Shashikant Dewangan Aged About 40
     Years

  2. Shashikant Dewangan S/o Shri Ramkrishna Dewangan Aged
     About 45 Years

     Both R/o Vijayapuram Colony, Phase - 2, Near Science College,
     Seepat Road, Bilaspur, District Bilaspur Chhattisgarh.

     Presently R/o Qtr. No. 32, Radhika Vihar Colony, Rajkishor Nagar,
     Seepat Road, Bilaspur, Tahsil And District Bilaspur Chhattisgarh

  3. State Of Chhattisgarh Through The Collector, Bilaspur.

                                                     ---- Respondents




     For Applicant     :       Shri Ravindra Kumar Agrawal, Advocate



               Hon'ble Shri Justice Goutam Bhaduri

              Hon'ble Shri Justice N.K. Chandravanshi

                           Judgment on Board

Per Goutam Bhaduri, J.

10/11/2022

1. Heard.

2. The present MCC has been filed for restoration of F.A.

No.120/2016.

3. Learned counsel for the Applicant submits that F.A. No.120/2016

was dismissed because of the peremptory order passed by this

Court on 07.07.2021, however, by inadvertence paper-book though

was prepared and was filed in another case. Consequently, the

default has happened, therefore, he may be given a week's time to

place on record the paper-book in this case as all the documents are

within the hold of the applicant.

4. Having considered the submission, let the paper-book be filed

within a further period of two weeks.

5. In view of the above, the order dated 07.07.2021 passed in F.A.

No.120/2016 is recalled. Consequently, F.A. No.120/2016 is

directed to be restored to its original number.

6. It is made clear that if the paper-book is not filed within two

weeks, this order shall lose its efficacy and automatically the order

dated 07.07.2021 shall stand restored.

7. With the aforesaid observation, the MCC stands disposed of.

               SD/-                                            SD/-


         (Goutam Bhaduri)                              (N.K. Chandravanshi)
           JUDGE                                               JUDGE
Ashu