The State Of Madhya Pradesh vs Nawab Singh
2021 Latest Caselaw 5144 MP

1 FA-566-2021 The High Court Of Madhya Pradesh FA-566-2021 (THE STATE OF MADHYA PRADESH AND OTHERS Vs NAWAB SINGH AND OTHERS)

Gwalior, Dated : 07-09-2021 Heard through Video Conferencing. Shri Rohit Mishra, Additional Advocate General for the appellant/State. Heard on I.A No. 4154/2021, an application under section 5 of the Limitation Act for condonation of delay.

In the light of the judgment dated 27/04/2021 passed by the Apex Court,

the office has already condoned the delay, therefore, this appeal has been filed within time.

Accordingly, I.A No. 4154/2021 is hereby closed. Let record of court below be requisitioned. List this matter immediately after receipt of the record.

(S. A. DHARMADHIKARI) JUDGE

Durgekar

SANJAY N Digitally signed by SANJAY N DURGEKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH

DURGEKA COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=148d33096a059f4adb584e1b0b1

R d3a3616b3e020c6aff92108afad476190e8 41, cn=SANJAY N DURGEKAR Date: 2021.09.07 18:44:31 +05'30'