Sayyad Abdul Quayum (Dead) Through Lrs ... vs J S Bhagat
2026 Latest Caselaw 2572 MP

Citation : 2026 Latest Caselaw 2572 MP
Judgement Date : 14 March, 2026

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Madhya Pradesh High Court

Sayyad Abdul Quayum (Dead) Through Lrs ... vs J S Bhagat on 14 March, 2026

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2026:MPHC-JBP:21027




                                                              1                              MCC-683-2026
                                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. 683 of 2026
                         SAYYAD ABDUL QUAYUM (DEAD) THROUGH LRS SAIYAD ABBAS ALI
                                              AND OTHERS
                                                   Versus
                                               J S BHAGAT
                         Appearance:
                           Parties through their counsel.

                                                                  ORDER

The applicants have filed the present petition for restoration of Second Appeal No.1084/2003, which was dismissed for want of prosecution vide order dated 8.4.2022.

On due consideration of the submissions made in the application, the same is allowed subject to payment of cost of Rs.5,000/- 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.1084/2003.

In above terms, this petition is disposed of.

(VIVEK AGARWAL) (ADITYA ADHIKARI) MEMBER MEMBER amit