Guman Singh vs Narayan Singh
2022 Latest Caselaw 1451 MP

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                                          The High Court Of Madhya Pradesh
                                                    SA No. 944 of 2021
                                                     (GUMAN SINGH Vs NARAYAN SINGH AND OTHERS)

                                Indore, Dated : 01-02-2022
                                         Heard through Video Conferencing.

                                         Mr Arpan Jain, learned counsel for the appellant.
                                         Mr Naveen Kumar Gayand, learned counsel for the respondent No.3.

The impugned judgment and decree has been passed on 27-01-2020, hence in view of the order of the Hon'ble Supreme Court in respect of the period of limitation being kept in cessation, this appeal having been filed on

16-07-2021 is hence in time.

IA No. 5119/2021 is accordingly disposed off. Record of the courts below have been received. List the appeal for admission after two weeks.

(PRANAY VERMA) JUDGE

rashmi

Signature Not Verified SAN

Digitally signed by RASHMI PRASHANT Date: 2022.02.03 16:24:48 IST