Smt. Neetu vs Bhagwan Singh @ Shri Premnarayan ...
2022 Latest Caselaw 3283 MP

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                                     The High Court Of Madhya Pradesh
                                               MA No. 3039 of 2021
  (SMT. NEETU AND OTHERS Vs BHAGWAN SINGH @ SHRI PREMNARAYAN KARAN AND OTHERS)

Gwalior, Dated : 08-03-2022
                                Shri Samar Ghuraiya, learned counsel for the appellants.

                                Heard on I.A. No.6759/2021, an application u/S.5 of Limitation Act for
condonation of delay.
                                The grounds taken by appellants seems to be bona-fide and supported
by an affidavit.
                                Consequently, I.A. No.6759/2021, is allowed and delay is condoned.

                                Also heard on I.A. No.114/2022, an application seeking exemption
from filing certified copy of the impugned judgment of learned trial Court is
allowed in view of the reasons assigned in the application.
                                Issue notice to the respondent No.03/Insurance Company on payment

of process fee within three working days by RAD as well as Ordinary mode. Notice be made returnable within two weeks.

In addition, learned counsel for the appellants seeks and is permitted to serve the respondent No.03 by humdust notice. On payment of process fee within a period of three working days, office is directed to prepare the

humdust notice and handover the same to the Counsel for the appellants.

The Counsel for the appellants also directed to file the acknowledgment along with an affidavit in support of service of humdust notice.

In view of the statement given by the counsel for the appellants that there is possibility of amicable settlement between the parties. Let this matter be posted on 10/03/2022.

(SUNITA YADAV) JUDGE

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