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Baluram vs Mukesh Kumar
2021 Latest Caselaw 5146 MP

Citation : 2021 Latest Caselaw 5146 MP
Judgement Date : 7 September, 2021

Madhya Pradesh High Court
Baluram vs Mukesh Kumar on 7 September, 2021
Author: Subodh Abhyankar
                                                                                 1


                                                      High Court of Madhya Pradesh, Jabalpur
                                                                  Bench at Indore
                                                       Miscellaneous Appeal No.1359/2021
                                             Indore, Dated 07.09.2021
                                                   Mr. Anand Bhatt, learned counsel for the appellants /

                                             claimants.

                                                   Heard on IA No.4224/2021, an application under Section 5 of

                                             the Limitation Act, 1963 for condonation of 40 days delay in filing

                                             the present miscellaneous appeal.

                                                   Looking to the reasons assigned in the application (which is

                                             supported with affidavit of appellant Baluram s/o Fakirchandra),

                                             sufficient cause is made out to condone the delay in filing the appeal.

                                                   Accordingly, IA No.4224/2021 stands allowed; and delay of

                                             40 days (excluding the COVID Relaxation in light of Supreme Court

                                             Judgment) in filing the present appeal is hereby condoned.

                                                   Heard on the question of admission.

                                                   Issue notice of this miscellaneous appeal to the respondents on

payment of process fee within a period of two weeks, returnable

within a further period of eight weeks.

Let record of the case from the concerned Claims Tribunal be

requisitioned.

(Subodh Abhyankar) Judge rcp

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

 
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