The State Of Madhya Pradesh vs Subhash Chandra S/O Shri Sujanmal ...
2022 Latest Caselaw 13938 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        FA No. 1033 of 2022
                           (THE STATE OF MADHYA PRADESH AND OTHERS Vs SUBHASH CHANDRA S/O SHRI SUJANMAL MEHTA
                                            DECEASED THROUGH LRS. SMT. VINAYKANTA AND OTHERS)

                           Dated : 28-10-2022
                                 Shri Sanjay Karanjaywala, learned Government Advocate for the

                           appellants/State.
                                 Shri Vijay Gulani, learned counsel for the respondents No.1 & 2.

Shri Somesh Gobhuj, learned counsel for the respondent No.3. Heard on IA No.4129/2022, which is an application for exemption to file

certified copy of the judgment and decree.

Learned counsel for the appellants submits that in IA No.4129/2022 title was wrongly mentioned as application for exemption to file certified copy of the judgment and decree though the prayer is made for stay of the impugned judgment and decree dated 21.12.2021.

Learned counsel for the respondents No.1 and 2 prays for time to file reply of IA No.4129/2022.

Time is granted.

List the matter along with F.A. No.222/2022 in the week

commencing 14th November, 2022.

(AMAR NATH (KESHARWANI)) JUDGE

ns

Signature Not Verified Signed by: NEERAJ SARVATE Signing time: 29-10-2022 11:07:20