AIROnline 2018 MP 1089

Madhya Pradesh High Court

Hon'ble Judge(s): Vivek Rusia , J

Civil P.C. (5 of 1908) , O.21 R.106— Restoration of execution proceedings - Rejection - On ground of non appearance of counsel - Dismissal of execution proceedings due to non-appearance of counsel under Rule 105(2) of Order 21 not warranted - Provisions of Rule 106 not attracted -Court aught to have exercised its inherent power to restore execution proceedings - Rejection, not proper