Bhagwan vs Radheshyam
2022 Latest Caselaw 15546 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         SA No. 1597 of 2020
                                                   (BHAGWAN Vs RADHESHYAM AND OTHERS)

                          Dated : 24-11-2022
                                   Mr Rohit Kumar Mangal, learned counsel for the appellant.

                                   Mr Manoj Kumar Sahani, learned counsel for the respondent No.8.

Heard on IA No. 4056/2020 which is an appclaiton under Section 5 of the Limitation Act for condonation of delay in filing the appeal.

On due consideration of the averments as made in the application and considering the fact that the original judgment and decree has been modified on

an application filed by respondent No.8, and that the appeal is within time in respect of the amended judgment and decree, the delay in filing the appeal is condoned.

List for admission after a week.

(PRANAY VERMA) JUDGE

rashmi

Signature Not Verified Signed by: RASHMI PRASHANT Signing time: 25-Nov-22 12:09:52 PM