Smt. Ramwati vs Smt. Phoolwati
2021 Latest Caselaw 8746 MP

                                   1                                   MA-17-2021
           The High Court Of Madhya Pradesh
                     MA No. 17 of 2021
              (SMT. RAMWATI AND OTHERS Vs SMT. PHOOLWATI AND OTHERS)


Gwalior, Dated : 13-12-2021
       Shri Rohit Bansal, Advocate for the appellants.

       Shri   S.S. Bansal, Advocate for             the respondent/Insurance

Company.

Heard on I.A. No. 50/2021, an application under section 5 of Limitation Act.

Office report indicates that this appeal has been filed within time on account of benefit of limitation accorded to the appellant in compliance of judgment of Hon'ble Supreme Court dated 23/03/2020.

In view of above. I.A. No. 50/2021, an application under section 5 of Limitation Act stands dismissed as rendered infructuous.

Also heard on the question of admission.

This appeal appears to be arguable, hence, it is admitted for final hearing.

List this matter in due course.

(SATISH KUMAR SHARMA) JUDGE

Durgekar

SANJAY NAMDEORAO DURGEKAR 2021.12.14 11:46:45 +05'30'