Ratilal vs Prakash
2021 Latest Caselaw 4378 MP

                                                                        1                                   SA-92-2021
                                             The High Court Of Madhya Pradesh
                                                         SA-92-2021
                                                         (RATILAL AND OTHERS Vs PRAKASH AND OTHERS)

                                    4
                                    Indore, Dated : 16-08-2021
                                            Shri Nitin Phadke, learned counsel for the appellant.
                                            Shri Pankaj Ajmera, learned counsel for the respondents.

Heard through Video Conferencing. This appeal is barred by 160 days. Prayer for condonation is opposed.

Learned counsel for the appellant prays for time to address on IA No.3174/2021 as well as on admission against the confirming impugned judgment and decree.

List in the week commencing 23.08.2021.

(ROHIT ARYA) JUDGE

Vibha

Signature Not Verified SAN

Digitally signed by VIBHA PACHORI Date: 2021.08.17 10:29:35 IST