Brajesh Mishra vs Smt. Java Mishra
2021 Latest Caselaw 60 MP

                                                        1                                CRR-358-2021
                              The High Court Of Madhya Pradesh
                                         CRR-358-2021
                                       (BRAJESH MISHRA Vs SMT. JAVA MISHRA AND OTHERS)

                      1
                      Jabalpur, Dated : 22-02-2021
                            Shri V.K. Dubey, learned counsel for the applicant.
                            IA No. 2209/2020 has been filed for condonation of delay.
                            Another IA No. 2269/2021 has been filed for the purpose to show that
                      the application for condonation of delay is not required.
                            It appears from the Registry report that the petition has been filed

                      within the prescribed limitation after getting the benefit of Supreme Court
                      judgment related to the Lockdown period.
                            Therefore, the aforesaid IAs will be treated as disposed of.
                            Issue notice to the respondent Nos. 1 and 2 upon submission of

process fee along with the copy of petition within seven working days. Notices be issued by both modes, returnable within four weeks.

Notice of respondent No. 2 be issued through respondent No. 1. List the matter along with service report of respondent Nos. 1 and 2 for arguments upon admission in the week commencing 05.04.2021.

                                                                            (B. K. SHRIVASTAVA)
                                                                                    JUDGE


                      VD




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VARSHA DUBEY
Date: 2021.02.22
16:55:36 IST