Smt. Kashibai vs Champalal
2021 Latest Caselaw 338 MP

1 SA-1472-2020 The High Court Of Madhya Pradesh SA-1472-2020 (SMT. KASHIBAI AND OTHERS Vs CHAMPALAL AND OTHERS)

Jabalpur, Dated : 27-02-2021 None present for the appellants.

Shri Vikram Johari, learned PL for the State. Case is listed for arguments upon admission but counsel for the appellants is not appeared .

Record has been received.

IA No. 7255/2020 has been filed under Section 5 of Limitation Act for condonation of delay in filing this appeal.

It appears from the Registry remark that the appeal is filed within the prescribed limitation after getting the relaxation of Covid period in the light of Supreme Court judgment. Therefore, no further order is required upon the aforesaid application.

Hence, the application will be treated as disposed of. Because counsel for appellants is absent, therefore, only in the interest of justice, the case is adjourned.

List the matter for arguments upon admission after four weeks.

                                                                            (B. K. SHRIVASTAVA)
                                                                                    JUDGE


                      VD




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Date: 2021.02.27
16:32:58 IST