The State Of Madhya Pradesh vs Deena S/O Shri Ohap Singh R/O ...
2021 Latest Caselaw 3592 MP

                        HIGH COURT OF MADHYA PRADESH,
                              BENCH AT GWALIOR
                                 F.A.No.505/2021
               [State of Madhya Pradesh and another Vs. Deena (dead) through
                             transferee purchasers and others ]
                                               (1)

            Gwalior, dated : 23.07.2021

                    Heard through video conferencing.

                    Shri G.K.Agrawal, learned Government Advocate for the

            appellants/State.

                    I.A.No.3449/2021, an application for urgent hearing is

            considered and allowed.

                    Though I.A.No.3451/2021, an application under Section 5 of

            Limitation Act has been filed seeking condonation of delay in filing

            the appeal, but the office has granted COVID-19 relaxation in the

            light of the Apex Court judgment, therefore, this appeal is within

            time. Accordingly, I.A.No.3451/2021 stands closed.

                     Issue notice to the respondents on payment of process fee by

RAD mode within seven working days, returnable within four

weeks.

In the meanwhile, record of the court below be requisitioned.

List this case after four weeks.

(S.A.Dharmadhikari) Judge SP

SANJEEV KUMAR PHANSE 2021.07.23 17:08:42 +05'30'