Ravindra Nath Tiwari @ Ravi Pandit vs Aneesh
2021 Latest Caselaw 2655 MP

                                                          1                                 MA-2822-2020
                               The High Court Of Madhya Pradesh
                                          MA-2822-2020
                                    (RAVINDRA NATH TIWARI @ RAVI PANDIT Vs ANEESH AND OTHERS)

                      3
                      Jabalpur, Dated : 23-06-2021
                              Through Video Conferencing.
                              Shri Nitin Kumar Gupta, Advocate for the appellant.
                              Ms. Asghari Khan, Advocate for the respondent No.3.

Heard on I.A.No.7080/2020 filed for condonation of delay under Section 5 of the Limitation Act.

As per counsel for the appellant the appeal is barred by 185 days, but as per Office remark appeal has been filed within the prescribed limitation of 90 days because relaxation has been given in the light of judgment dated 23.03.2020 passed by Hon'ble Supreme Court.

In the aforesaid situation no any further order is required upon the aforesaid I.A. The I.A will be treated as disposed off.

It is submitted by both the parties that there are various possibilities of compromise of the matter between the parties, therefore, they requested to refer the matter to the ensuing Lok Adalat.

Prayer is allowed.

The matter is referred to Lok Adalat, which is scheduled on 10.07.2021. If matter is not compromised then Registry is directed to list this case as per rules.

                                                                              (B. K. SHRIVASTAVA)
                                                                                      JUDGE


                      Vin**




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Date: 2021.06.23
17:05:49 IST