Bhagwat Prasad Jhariya vs Sudama Prasad Barman
2023 Latest Caselaw 19659 MP

Madhya Pradesh High Court

Bhagwat Prasad Jhariya vs Sudama Prasad Barman on 23 November, 2023

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         MA No. 7066 of 2023
                                       (BHAGWAT PRASAD JHARIYA Vs SUDAMA PRASAD BARMAN AND OTHERS)

                           Dated : 23-11-2023
                                   Shri R.P. Mishra - Advocate for the appellant.

                                   Learned counsel represented on behalf of the appellant/claimant stated
                           that this appeal has been filed against award passed by learned Tribunal which
                           is contrary to the Hon'ble Apex Court's judgments and along with the appeal he
                           has filed application for condonation of delay of 29 days in I.A. No.18700 of

                           2023.
                                   Perused the petition, cause of delay mentioned in the petition is shown to
                           be justifiable. Accordingly, I.A.No. 18700 of 2023 i s allowed and delay is
                           condoned.
                                   Issue fresh notices to respondents No.1 to 3 and take out personal

notice by appellant's counsel and file a proof of service.

Learned counsel for the appellant is directed to file translated copy of the impugned award.

Post the matter on 08.01.2024.

(DUPPALA VENKATA RAMANA) JUDGE

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