Smt. Garima Upreti vs Shri Punit Upreti
2021 Latest Caselaw 6170 MP

                                       1                             CRR-2254-2021
            The High Court Of Madhya Pradesh
                       CRR-2254-2021
                         (SMT. GARIMA UPRETI Vs SHRI PUNIT UPRETI)

2
Gwalior, Dated : 28-09-2021
          Shri S.N. Setha, learned counsel for the petitioner.
          Heard on IA No. 28265/2021, an application under Section 5 of the
Limitation Act.
          According to the office report, revision is within time by extending the
benefit of Apex Court Judgment regarding Covid-19 relaxation, therefore, IA

stands closed.
          This revision is treated within time.
          On payment of process fee within seven working days, issue notice to
the respondent by RAD mode. Notice be made returnable within four weeks.

List this matter in the week commencing 08/11/2021.

(S. A. DHARMADHIKARI) JUDGE

Prachi

PRACHI MISHRA 2021.09.28 17:06:21 +05'30'