Sunday, 10, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ramkaran vs Ramdevi
2021 Latest Caselaw 8492 MP

Citation : 2021 Latest Caselaw 8492 MP
Judgement Date : 8 December, 2021

Madhya Pradesh High Court
Ramkaran vs Ramdevi on 8 December, 2021
Author: Satish Kumar Sharma
                                             1                                MA-1585-2021
                        The High Court Of Madhya Pradesh
                                  MA No. 1585 of 2021
                                  (RAMKARAN Vs RAMDEVI AND OTHERS)


Gwalior, Dated : 08-12-2021
                 Shri N.K.Gupta Sr.Advocate with Shri Ravi Gupta, counsel for the

appeal.
                 Shri Abhishek Bhadoria, counsel for the respondent No.1.

Shri Varun Kaushik, GA for the respondent No.2. After hearing learned counsel for the parties, I.A.No.3702 of 2021 filed

under Section 5 of the Limitation Act is allowed and delay caused in filing this appeal is condoned.

At the joint request made by counsel for the appellant, list this appeal in the last week of January, 2022.

In view of the submissions made at bar, it is directed that the trial court may proceed with the suit but the final judgment be not passed.

(SATISH KUMAR SHARMA) JUDGE

Rks

RAM KUMAR SHARMA 2021.12.08 18:00:57 +05'30'

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter