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Judgment
7 paragraphs · 228 wordsAnubha Rawat Choudhary, J
Learned counsel for the petitioner Mr. Onkar Nath Tiwari is present.
Learned counsel for the opposite party-State Mr. Sreenu Garapati is present.
This petition has been filed for restoration of Contempt Case (Civil) No. 931 of 2016 which stood dismissed on account of non-compliance of order dated 22.09.2017 whereby petitioner was allowed four weeks’ time to remove the defects. Learned counsel for the petitioner submits that on account of bonafide mistake, defects in the Contempt Case could not be removed. He undertakes to remove the defects in the Contempt Case by 31.03.2022.
Learned counsel for the opposite party has no serious objection to the prayer for restoration of the contempt case.
After hearing the learned counsel for the parties being satisfied with the cause shown by the petitioner for non-removal of defect pursuant to order dated 22.09.2017 passed in Contempt Case (Civil) No. 931 of 2016 within four weeks as directed by this Court, the present petition is hereby allowed and the time stipulated in the order dated 22.09.2017 in Contempt Case (Civil) No. 931 of 2016 for removal of defects is extended till 31.03.2022.
If the defects are removed within the time frame, office is directed to place the contempt case (civil) 931 of 2017 in the month of April 2022 before appropriate Bench as per roster.