Mahesh Rawat vs Narayan Prasad Rawat (Dead) ...
2022 Latest Caselaw 873 MP

The High Court Of Madhya Pradesh SA No. 316 of 2020 (MAHESH RAWAT Vs NARAYAN PRASAD RAWAT (DEAD) THROUGH LRS 1 (A) RAJENDRA PRASAD RAWAT AND OTHERS)

Jabalpur, Dated : 18-01-2022 Heard through Video Conferencing.

Mr.Siddharth Gulatee, learned counsel for the appellant. Office has raised an objection that appeal is time barred by 23 days. Learned counsel for the appellant submits that he has filed I.A.No.2197/2020 an application for ignoring the default pointed out by the

Registry in respect of limitation.

Learned counsel has drawn attention of this Court to order of the trial Court dated 05.12.2019 whereby it has rectified some clerical error under section 152 of CPC and directed that amended portion be treated as part of earlier judgment dated 05.10.2019.

In view of aforesaid, the default is ignored. I.A.No.2197/2020 is allowed. The appeal is within limitation. List the case on 27.1.2022.

(SMT. ANJULI PALO) JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH MAMTANI Date: 2022.01.19 12:52:06 IST