Pemla vs Ditiya
2023 Latest Caselaw 970 MP

                                                      1
                               IN THE HIGH COURT OF MADHYA PRADESH
                                             AT INDORE
                                                 SA No. 583 of 2006
                                         (PEMLA AND OTHERS Vs DITIYA AND OTHERS)

                Dated : 16-01-2023
                          Shri Himanshu Joshi, learned counsel for the appellant.

                          Shri Prince Raghunathan, learned counsel for the Respondent no.8.

I.A.No. 7368/2006, which is an application for condonation of delay. For the reasons mentioned in the application, I.A.No.7368/2006 is allowed and disposed of.

Learned counsel for the parties submit that a compromise has been arrived at between the appellants and the respondents.

As they are large in number and belong to Bheel Community therefore, instead of calling them before this Court for the purpose of verification, let the parties appear along with the photo copy of the impugned judgement, memo of appeal and the application before the District Judge, Jhabua, who shall depute the concerned Civil Judge who has passed the judgment to verify the factum of compromise,identity and sent a report before this Court.

Parties are directed to appear before the Court on 14.02.2023.

Verification be done within a period of three days and thereafter report be sent before this Court.

(VIVEK RUSIA) JUDGE

das Signature Not Verified Signed by: REENA PARTHO SARKAR Signing time: 1/17/2023 11:10:54 AM