Smt. Sheela @ Bablu vs Santosh
2021 Latest Caselaw 5129 MP

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                                                                                                         SA No.1334/2020

                                                      High Court of Madhya Pradesh, Jabalpur
                                                                  Bench at Indore
                                                         Second Appeal No.1334/2020
                                            Indore, Dated 07.09.2021
                                                  Shri Anurag Vyas, learned counsel for the appellant /

                                            defendant.

                                                  Heard on IA No.1253/2021, an application under Section 5 of

                                            the Limitation Act, 1963 for condonation of 24 days delay in filing

                                            the present second appeal.

                                                  Looking to the reasons assigned in the application which is

                                            supported by the affidavit of the appellant, sufficient ground is made

                                            out to condone the delay of 24 days in filing the present second

                                            appeal.

                                                  Accordingly, IA No.1253/2021 is allowed and stands disposed

                                            of.

                                                  Heard on the question of admission.

                                                  Let notice be issued to the respondent / plaintiff on payment of

Process Fee (PF) within a period of one week; returnable within a

further period of six weeks.

Let the record of the Courts below be requisitioned.

Also heard on IA No.1255/2021, an application for stay.

Till the next date of hearing, the effect and operation of

impugned judgment dated 19.11.2019 passed by the Additional

Sessions Judge, Dharampuri, District Dhar in Civil Appeal No.01- Signature Not VerifiedDigitally signed by SAN RAMESH CHANDRA PITHWE Date: 2021.09.07 18:29:24 IST

SA No.1334/2020

A/2019 shall remain stayed.

C. c. as per rules.

(Subodh Abhyankar) Judge rcp

Signature Not Verified VerifiedDigitally Digitally signed by SAN RAMESH CHANDRA PITHWE Date: 2021.09.07 18:29:24 IST