Dilip Yadav vs Shri Digamber Jain Sidwarkoot ...
2026 Latest Caselaw 2568 MP

Citation : 2026 Latest Caselaw 2568 MP
Judgement Date : 14 March, 2026

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Madhya Pradesh High Court

Dilip Yadav vs Shri Digamber Jain Sidwarkoot ... on 14 March, 2026

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2026:MPHC-JBP:20977




                                                                 1                           MCC-861-2026
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                    BEFORE LOK ADALAT
                                            HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                             &
                                            SHRI ADITYA ADHIKARI, SR. ADVOCATE
                                                   ON THE 14 th OF MARCH, 2026
                                                 MISC. CIVIL CASE No. 861 of 2026
                                                 DILIP YADAV
                                                     Versus
                             SHRI DIGAMBER JAIN SIDWARKOOT SIDHSKHETRA TRUST
                          REGISTRATION NO 220/1953 VILLAGE SAILLANI SIDWARKOOT AND
                                                    OTHERS
                         Appearance:
                           Shri Pushpendra Pandey, Advocate for applicant.


                                                                  ORDER

The applicant has filed the present petition for restoration of Second Appeal No.65/2018, which was dismissed for want of compliance of preemptory order dated 23.1.2018.

On due consideration of the submissions made in the application, the same is allowed subject to payment of cost of Rs.10,000/- within forty-five days from today before the Indian Red Cross Society, Jabalpur.

It is further directed that the proof of payment of cost shall be placed on record of this case and also the order passed today shall be placed on record of Second Appeal No.65/2018.

In above terms, this petition is disposed of.

                               (VIVEK AGARWAL)                                   (ADITYA ADHIKARI)
                                    MEMBER                                            MEMBER

NEUTRAL CITATION NO. 2026:MPHC-JBP:20977

2 MCC-861-2026 amit