Managing Director vs Bhejanlal (Dead) Thr. Lrs. ...
2021 Latest Caselaw 183 MP

                                                         1                                 SA-1551-2020
                                The High Court Of Madhya Pradesh
                                            SA-1551-2020
                           (MANAGING DIRECTOR Vs BHEJANLAL (DEAD) THR. LRS. KOUTIKA BAI AND OTHERS)

                      3
                      Jabalpur, Dated : 24-02-2021
                            Shri Hitendra Vishwakarma, learned counsel for the appellant.
                            I.A. No.7780/2020 has been filed for condonation of delay in filing the
                      appeal.
                            As per Registry remark, the appeal has been filed within prescribed
                      limitation after getting relaxation for Covid period in the light of Hon'ble

                      Supreme Court judgment, therefore, no further order is required upon the
                      aforesaid I.A.
                            Hence, I.A. No.7780/2020 will be treated as disposed of.
                            Counsel for the appellant seeks withdrawal of I.A. No.260/2021 with
                      the liberty to file a fresh application with mentioning the name of the
                      respondent and his number in the cause title.

Therefore, permission is granted. He may file a fresh application before the next date of hearing. Call the record from both the Courts below.

List this case along with records, after filing of the aforesaid application.

(B. K. SHRIVASTAVA) JUDGE

pp

Signature SAN Not Verified

Digitally signed by PUSHPENDRA PATEL Date: 2021.02.24 16:30:17 IST