Suresh vs Narayan
2022 Latest Caselaw 16280 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MA No. 2484 of 2022 (SURESH Vs NARAYAN AND OTHERS)

Dated : 08-12-2022 Shri Manoj Malviya appeared for the appellants.

Heard on I.A. No.6627/2022, which is an application for extension of time to pay the court fees.

After due consideration, I.A. No.6627/2022 is allowed and disposed of. Four weeks' time is granted to pay the court fees.

Also heard on I.A. No.6667/20222, which is an application for dispensing with the filing of certified copy of the impugned order.

It is stated in the application that the appellant has filed the present appeal against the judgment dated 28.02.2022 passed in MACC No.41/2020. Against the impugned judgment, claimant has also preferred an appeal i.e. M.A. No.2324/2022 and the certified copy of the impugned order has been filed in that case.

In view of the above, I.A. No.6667/2022 is allowed and disposed of. Filing of certified copy of the impugned order in the present appeal is

dispensed with.

Office is directed to list this appeal along with M.A. No.2324/2022 as the certified copy of the impugned order has been filed in that case.

List the matter after 4 weeks.

In the meanwhile, let the record of the tribunal be requisitioned.

(AMAR NATH (KESHARWANI)) JUDGE

Signature Not Verified Signed by: NARENDRA KUMAR RAIPURIA Signing time: 08-12-2022 18:51:44

N.R.

Signature Not Verified Signed by: NARENDRA KUMAR RAIPURIA Signing time: 08-12-2022 18:51:44