Tara Bai vs Kunjilal
2021 Latest Caselaw 3496 MP

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                                 High Court of Madhya Pradesh, Jabalpur
                                             Bench at Indore
                                   Second Appeal No.1562/2020
                      Indore, Dated 20.07.2021
                              Hearing through Video Conferencing.

                              Shri Satish Jain, learned counsel for the appellant.

                              Shri Yashpal Rathore, learned Panel Lawyer for the respondent

No.2 / State of Madhya Pradesh, on advance notice.

Heard on IA No.3947/2020, an application under Order 41

Rule 3 A of the Code of Civil Procedure, 1908 for condonation of

194 days delay in filing the present second appeal.

However, as per office report, the present second appeal is

well within the prescribed period of limitation on account of COVID

Relaxation, in the light of judgment of the Hon'ble Supreme Court.

Accordingly, IA No.3847/2020 stands disposed of.

Heard on IA No.3948/2020, an application under Order 41

Rule 5 of CPC for stay.

Till the next date of hearing, status quo as it obtains today

shall be maintained.

Let the record of the Courts below be requisitioned.

C. c. as per rules.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2021.07.20 17:09:32 +05'30'