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Kripa Shankar vs Ramshankar Mishra
2022 Latest Caselaw 5247 MP

Citation : 2022 Latest Caselaw 5247 MP
Judgement Date : 11 April, 2022

Madhya Pradesh High Court
Kripa Shankar vs Ramshankar Mishra on 11 April, 2022
Author: Arun Kumar Sharma
                                                                          1
                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                    SA No. 339 of 2022
                                                       (KRIPA SHANKAR Vs RAMSHANKAR MISHRA AND OTHERS)

                                  Dated : 11-04-2022
                                           Mr. Ashutosh Tiwari, learned counsel for the appellant.

                                           Mr. Vinod Kumar Dubey, learned counsel for the Caveator.
                                           Heard on the question of admission.
                                           This appeal is admitted on the following substantial questions of law:-
                                           ( i)     Whether, the suit of plaintiff is barred by limitation? (Rashtriya
                                  Ispat Nigam Ltd. V. Prathyusha Resources & Infras (P) Ltd. AIR 2016 SC

                                  861; (2016) 12 SCC 405?
                                           (ii)    Whether, the ex-parte judgment and decree dated 12.11.2002 passed
                                  in C.S. No.58-A/1998 is binding on the appellant ?
                                           Issue notices to the respondents on payment of process fee within seven

working days by both modes for final hearing of this appeal.

Notices be made returnable within four weeks. Heard on IA No.1202/2022 under Order 39 Rule 1 & 2 read with 151 of CPC.

Issue notices to the respondents on payment of process fee within seven

working days by both modes.

Notices be made returnable within four weeks. In the meanwhile, parties are directed to maintain status-quo as it exists today.

List this case after four weeks. Certified copy as per rules.

(ARUN KUMAR SHARMA) JUDGE

julie

Signature Not Verified SAN

Digitally signed by JULIE SINGH Date: 2022.04.12 14:47:00 IST

 
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