Rameswar vs Ramlala
2023 Latest Caselaw 8697 MP

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                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                   BEFORE
                                  HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                ON THE 14 th OF JUNE, 2023
                                           MISC. CIVIL CASE No. 1026 of 2023

                          BETWEEN:-
                          1.    RAMESWAR S/O SHRI POORAN AHIR, AGED
                                ABOUT 80 YEARS, R/O VILL. TATEHRA TOLA
                                HARRI TEH. RAMNAGAR DISTRICT SATNA
                                (MADHYA PRADESH)

                          2.    SHUBHKARAN AHIR S/O SHRI RAMESWAR, AGED
                                ABOUT 38 YEARS, OCCUPATION: NAME OF THE
                                APPLICANT NO.2 IS WRONGLY MENTION AS
                                GURUSARAN AHIR IN IIMPUGNED JUDGMENT
                                DECRRE R/O VILLAGE TATEHRA TOLA HARRI
                                THE RAMNAGAR DISTRICT (MADHYA PRADESH)

                          3.    JAIKARAN S/O RAMESWAR, AGED ABOUT 35
                                YEARS, R/O VILLAGE TATEHRA TOLA HARRI THE
                                RAMNAGAR DISTRICT (MADHYA PRADESH)

                                                                                      .....APPLICANTS
                          (BY SHRI S.K. MISHRA, ADVOCATE)

                          AND
                          1.    RAMLALA S/O VALID AHIR, AGED ABOUT 35
                                YE A R S , VILL. TATEHRA TOLA HARRI TEH.
                                RAMNAGAR         DISTRICT SATNA  (MADHYA
                                PRADESH)

                          2.    RAMLAKHAN S/O VALID AHIR, AGED ABOUT 30
                                YEARS, R/O VILLAGE TATEHRA TOLA HARRI THE
                                RAMNAGAR DISTRICT (MADHYA PRADESH)

                          3.    COLLECTOR STATE OF MADHYA PRADESH
                                DISTRICT SATNA (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI REJI MATHAI, PANEL LAWYER FOR RESPONDENT/STATE)

                                This application coming on for admission this day, the court passed the
Signature Not Verified
Signed by: RASHMI
RONALD VICTOR
Signing time: 6/15/2023
10:45:16 AM
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                          following:
                                                               ORDER

Heard on the application.

T h e present application has been filed for restoration of S.A. No.248/2015 which was dismissed for want of prosecution vide order dated 11.04.2023.

Considering the averments made in the application, which is duly supported by an affidavit of applicant 2, this Court finds that sufficient cause is shown for restoration of S.A. No.248/2015.

Accordingly, the present MCC is allowed. S.A. No.248/2015 is restored to its original number.

A copy of this order be kept in the file of S.A. No.248/2015.

(DWARKA DHISH BANSAL) JUDGE RS

Signature Not Verified Signed by: RASHMI RONALD VICTOR Signing time: 6/15/2023 10:45:16 AM