The State Of Madhya Pradesh vs Balwan Singh
2021 Latest Caselaw 514 MP

                                      1                                    FA-623-2020
          The High Court Of Madhya Pradesh
                      FA-623-2020
                (THE STATE OF MADHYA PRADESH AND OTHERS Vs BALWAN SINGH)

3
Jabalpur, Dated : 04-03-2021
        Shri Sanjay K. Malvi, learned counsel for the appellants.
        This appeal has been preferred along with I.A. No. 6261/2020 filed for
condonation of delay. But as per registry note this appeal has been filed
within the prescribed limitation. After getting the relaxation in the light of
Hon'ble Supreme Court judgment dated 23.03.2020.

        Therefore, no further order is required upon the aforesaid application.
Hence, the application will be treated as disposed of.
        Issue notice to the respondent Balwan Singh upon submission of

process fee along with the copy of appeal within seven working days. Notice be issued by both modes, returnable within four weeks.

Call the record from the Court below. List this case along with the record for arguments upon admission and with the service report of respoondent in the month of May, 2021.

(B. K. SHRIVASTAVA) JUDGE

dixit Digitally signed by MAHENDRA KUMAR DIXIT Date: 2021.03.04 13:13:46 +05'30'