Union Of India vs M/S Ganpati Laminators And ...
2021 Latest Caselaw 3926 MP

                                                                             1                                    AA-53-2020
                                                  The High Court Of Madhya Pradesh
                                                              AA-53-2020
                                                   (UNION OF INDIA Vs M/S GANPATI LAMINATORS AND PACKAGES PVT. LTD.)

                                        6
                                        Jabalpur, Dated : 03-08-2021
                                                Heard through Video Conferencing.
                                                Shri Atul Choudhary, learned counsel for the appellant submits that
                                        now the Supreme Court has reversed its earlier view in respect of limitation
                                        for filing the appeal under Section 37 of the Act in the subsequent judgment in
                                        the case of Government of Maharastra Vs. Borsey Brothers Engineers

                                        and Contractors Pvt. Ltd. reported in 2021 SCC Online SC 233.
                                                Issue notice to the respondents on I.A.No.7807/2020 on payment of

process fee within a week.

List after four weeks.

                                              (PRAKASH SHRIVASTAVA)                                  (VIRENDER SINGH)
                                                     JUDGE                                                   JUDGE


                                        P/-

Signature Not Verified SAN

Digitally signed by MRS PREETI TIWARI Date: 2021.08.03 16:22:42 IST