Pradeep Singh vs Smt Priyanka
2021 Latest Caselaw 6171 MP

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                                 High Court of Madhya Pradesh, Jabalpur
                                             Bench at Indore
                                    Criminal Revision No.791/2021
                        Indore, Dated 28.09.2021
                              Shri Dharmendra Khanchandani, learned counsel for the

                        applicant.

                              As per office report, the present criminal revision is well

                        within the prescribed period of limitation on account of COVID

                        Relaxation, in the light of judgment of the Hon'ble Supreme Court.

                        Therefore, IA No.5261/2021, an application under Section 5 of the

                        Limitation Act, 1963 for condonation of 281 days delay in filing the

                        present criminal revision, stands disposed of.

                              Heard on the question of admission.

                              Let notice be issued to the respondents on payment of process

fee (PF) within a period of one week, returnable within a further

period of four weeks.

Let the record of the Court below be requisitioned, if not

already received.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2021.09.29 10:18:16 +05'30'