Citation : 2021 Latest Caselaw 3712 MP
Judgement Date : 29 July, 2021
1 FA-541-2021
The High Court Of Madhya Pradesh
FA-541-2021
(SMT MAHADEVI W/O MUKESH KUMAR DHAKAD Vs MUKESH KUMAR DHAKAD)
1
Gwalior, Dated : 29-07-2021
Heard through Video Conferencing.
Shri Vijay Singh Jadon, learned counsel for the appellant.
I.A. No.3923/2021, an application for condonation of delay has been
filed. However, the office has granted the benefit of COVID 19 in view of the
Apex Court judgment treating the appeal to be within time. Apparently, this
I.A. is closed.
I.A. No.3925/2021, an application for urgent hearing is considered and
allowed.
Issue notice to the respondent on payment of process fee by RAD
mode within three working days. Notice be made returnable within four weeks.
Record of the court below be requisitioned.
(S. A. DHARMADHIKARI) (VISHAL MISHRA)
JUDGE JUDGE
Van
SMT VANDANA
VERMA
2021.07.29
13:23:03 -07'00'
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