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Judgment
8 paragraphs · 154 wordsAnubha Rawat Choudhary, J
Learned counsel for the parties are present.
This petition has been filed for restoration of Cr. Revision No. 679 of 2023 which stood dismissed on 12.07.2024 due to non removal of defects in terms of order dated 22.06.2024.
Counsel for the petitioner has submitted that on account of certain fault on the part of the Advocate’s clerk the defect could not be removed as he had gone to his native place to serve his ill mother.
Counsel for the opposite party has no serious objection to the prayer for restoration.
Time for removal of defects in Cr. Revision No. 679 of 2023 is extended till 21.02.2025.
If the defects in Cr. Revision is removed within the extended time, office is directed to place the Cr. Revision No. 679 of 2023 before appropriate Bench as per roster.
This Cr. M.P. is accordingly disposed of.