Surabhi Singh Rajput vs Rupendra Singh Gautam
2022 Latest Caselaw 6822 Chatt

                                            1

                                                                                 NAFR
                 HIGH COURT OF CHHATTISGARH AT BILASPUR

                                      MCC No. 33 of 2022
        1. Surabhi Singh Rajput D/o Rishi Singh Rajput Aged About 19 Years R/o
           Near Shitla Mandir, Ward No. 01, Pikri, Police Station, Tahsil And District
           Bemetara Chhattisgarh.
                                                                        ---- Applicant
                                         Versus
        1. Rupendra Singh Gautam S/o Shri K.S. Gautam Aged About 23 Years
           Caste Rajput R/o Ward No. 06, Chikhlakasa, Police Station Rajhara,
           District Balod Chhattisgarh.
                                                                     ---- Respondent

For Applicant : Mr. Sanjay Patel, Advocate.

Hon'ble Shri Justice P. Sam Koshy Hon'ble Shri Justice Arvind Singh Chandel Judgment on Board

Per P. Sam Koshy, Judge

15.11.2022

1. The instant MCC has been filed seeking for restoration of FAM No. 148/2019, which got dismissed by a peremptory order dated 26.11.2021.The peremptory order was for the submission of the paper book within a period of three weeks.

2. Counsel for the Applicant submits that by the time the paper-book was deposited, three weeks' time has already lapsed.

3. For all the reasons mentioned in the application and finding them to be satisfactory, the MCC deserves to be and is accordingly allowed. FAM No. 148/2019 stands restored to its original number.

4. No order as to cost.

                   Sd/-                                        Sd/-
             (P.Sam Koshy)                             (Arvind Singh Chandel)
                 Judge                                         Judge


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