LAWS(MPH)-2011-2-5

S P VERMA Vs. ANIL SWAROOP

Decided On February 28, 2011
S.P.VERMA Appellant
V/S
ANIL SWAROOP Respondents

JUDGEMENT

(1.) LEARNED counsel for petitioner submitted that though two reliefs are prayed in this application, but this application may be treated as an application seeking condonation of delay in filing M.C.C.No.218/2011.

(2.) THIS M.C.C., is filed for restoration of Contempt Case No.743/2010, which was dismissed because of non-compliance of peremptory order dated 1.9.2010 (wrongly typed as 1.2.2010), because of non-payment of process fee in the case.

(3.) CONSIDERING the reasons stated in the application I.A.No.2216/2011, which is supported by an affidavit, delay in filing M.C.C.No.218/2011 is condoned. Heard on M.C.C.No.218/2011.