Sadhana vs Rajendra @ Badri Malviya
2023 Latest Caselaw 21718 MP

Madhya Pradesh High Court

Sadhana vs Rajendra @ Badri Malviya on 18 December, 2023

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                         CRR No. 2492 of 2019
                                                    (SADHANA Vs RAJENDRA @ BADRI MALVIYA)

                         Dated : 18-12-2023
                                   Shri Satish Tomar, learned counsel for the Petitioner.

                                   Shri Mohan Lal Patidar, learned counsel for the Respondent [R-1].

Heard on I.A. No.4006/2019, an application under Section 5 of Limitation Act for condonation of 28 days delay in filing this revision petition.

On due consideration of the reasons assigned in the application which is

supported by the affidavit of the applicant, the same is allowed and the delay is hereby condoned.

I.A. No.4007/2019, an application for dispensing with filing of certified copy of the trial Court judgment is taken up for hearing, and on due consideration, the same is allowed.

Heard on the question of admission.

The revision petition is admitted for final hearing. As prayed by learned counsel for the parties, list the matter for final hearing in the second week of January 2024.

(PREM NARAYAN SINGH) JUDGE

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