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Musa Manvati v. Ramlal
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SMT. JUSTICE ANURADHA SHUKLA ON THE 16thOF APRIL, 2026 MISC. CIVIL CASE No. 1022 of 2026
MUSA MANVATI AND OTHERS
Versus
RAMLAL AND OTHERS
Appearance:
Mr. Shankar Dayal Mishra - Advocate for applicants. Mr. Somesh Shukla - Advocate for respondent no.2.
ORDER
Heard on admission.
2. This MCC has been filed for restoration of W.P. No.6113 of 2012, which was dismissed on 25.03.2026 for want of prosecution.
3. Learned counsel representing the LRs of respondent no.2 is opposing the application for restoration.
4. Admittedly, no one appeared on behalf the applicants in W.P. No.6113 of 2012 on 16.10.2015, 06.02.2026, 10.03.2026 and 25.03.2026. Only on one date, the presence of counsel for petitioner was marked and that was the day when the order of stay was passed. It appears that thereafter, the applicants lost interest in the writ petition and continuously abstained from the proceedings.
5. In terms of aforesaid observations and also balancing the rights of applicants to get their petition decided on merits, this application for
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(ANURADHA SHUKLA)
JUDGE
restoration is allowed, this MCC is allowed subject to payment of cost of Rs.10,000/- (Rupees Ten Thousand only) to be deposited before the Registry of this Court within a period of two weeks from today. It is made clear that there will be no restoration of status quo unless a fresh application in this regard is filed and considered by the writ Court.
6. The said amount shall be utilized for the purpose of upliftment of the 'Creche' situated within the premises of the High Court of Madhya Pradesh, Principal Seat at Jabalpur.
7. Subject to aforesaid condition, the writ petition is restored to its original number for being adjudicated on its own merits.
8. A copy of this order be kept in the file of Writ Petition No.6113 of
2012.
9. Accordingly, the MCC stands allowed. julie
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