Smt. Kailash Bai vs Sewaram
2021 Latest Caselaw 2835 MP

                                                                      1                                  SA-641-2021
                                           The High Court Of Madhya Pradesh
                                                       SA-641-2021
                                                   (SMT. KAILASH BAI AND OTHERS Vs SEWARAM AND OTHERS)

                                 1
                                 Jabalpur, Dated : 29-06-2021
                                          Heard through Video Conferencing.
                                          Shri Ghanshyam Sharma, learned counsel for the appellant.
                                          Shri Puneet Shroti, learned PL for the respondent-State.

Heard on IA No.3387/2021, which is application for condonation of delay.

On the basis of office note, learned counsel for appellant submitted that looking to the COVID relaxation in the light of judgment dated 08.03.2021 passed by the Hon'ble Apex Court, the appeal is in time, so he may be permitted to withdraw the application (IA No.3387/2021).

Accordingly, the application (IA No.3387/2021) stands dismissed as withdrawn.

Office is directed to call the record. List immediately after receiving the record.

(RAJEEV KUMAR DUBEY) JUDGE

mn

Signature Not Verified SAN

Digitally signed by MANOJ NAIR Date: 2021.06.29 17:06:28 IST