DEVDATT DWIVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the petitioner submits that in terms of the order dtd. 28/10/2021 passed in M.c.C No.1369/2021, fifteen days' time was granted to the petitioner to cure the default failing which it was directed that restoration shall cease to have any effect. It is also submitted that the petitioner had approached the concerned Sec. but due to non-availability of certain documents, the default could not be cured and the restoration is not given effect to.