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Judgment
This MCC has been preferred for restoration of Second Appeal No.474/2016, which was dismissed in want of prosecution on 05.04.2024.
In view of averments made in the application, which is duly supported by affidavit on behalf of applicant, prayer for restoration of Second Appeal No.474/2016 is hereby accepted.
Looking to the nature of default, subject to payment of cost of Rs.1,000/- (Rs. One Thousand Only) to be deposited with M.P. High Court Employees Association, Jabalpur (SB A/c No.519302010000235, Union Bank of India, High Court Branch, Jabalpur) within a period of 15 days from today, Second Appeal No.474/2016 is restored to its original number for being adjudicated on its own merits.
Accordingly, MCC stands allowed.
A copy of this order be placed in the record of Second Appeal No.474/2016.