The State Of Madhya Pradesh vs Ramdeen
2021 Latest Caselaw 592 MP

                                   1                                 FA-266-2021
         The High Court Of Madhya Pradesh
                     FA-266-2021
          (THE STATE OF MADHYA PRADESH AND OTHERS Vs RAMDEEN AND OTHERS)

1
Gwalior, Dated : 09-03-2021
        Shri N.S.Tomar, G.A. for the appellants/State.
        Heard on I.A. No.1384/2021, an application under section 5 of the
Limitation Act.
        In view of the Apex Court judgment dated 23/3/2020, the appeal has
been filed within the period of limitation.

        The I.A., therefore, stands closed.
        Issue notice to the respondents by RAD mode on payment of process

fee within seven working days, returnable within four weeks.

Record of the trial Court be requisitioned List thereafter.

(S. A. DHARMADHIKARI) JUDGE

(and)

ANAND SHRIVASTAV A 2021.03.09 18:29:11 +05'30'