Janak Singh vs Smt Sandhya W/O Janak Singh
2021 Latest Caselaw 3634 MP

                      HIGH COURT OF MADHYA PRADESH,
                            BENCH AT GWALIOR
                               F.A.No.511/2021
                              ( Janak Singh Vs. Smt. Sandhya )
                                               (1)

             Gwalior, dated : 26.07.2021

                   Heard through video conferencing.

                   Shri Anant Kumar Bansal, learned counsel for the appellant.

                   I.A.No.3494/2021, an application for urgent hearing is

             considered and allowed.

                   I.A.No.3496/2021, an application under Section 5 of the

             Limitation Act has been filed. However, the office has granted

             COVID-19 relaxation in the light of Hon'ble Apex court judgment

             and has treated the appeal to be within time. Accordingly,

             I.A.No.3496/2021 stands closed.

                   Issue notice to the respondent on payment of process fee by

RAD mode within seven working days, returnable within four

weeks.

List this case after four weeks.

                   (S.A.Dharmadhikari)                  (Anand Pathak)
                         Judge                            Judge
SP
SANJEEV
KUMAR PHANSE
2021.07.28

11:38:43 +05'30'