M/S Banmore Cement Works Limited ... vs The State Of Madhya Pradesh
2023 Latest Caselaw 17511 MP

IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR FA No. 1852 of 2023 (M/S BANMORE CEMENT WORKS LIMITED BANMORE DISTRICT MORENA LOCAL OFFICE M.D.S.

COLONY KAILARAS DISTRIC Vs THE STATE OF MADHYA PRADESH)

Dated : 18-10-2023 Shri Kunal Suryavanshi, learned counsel for the appellant.

Shri Nirmal Sharma- G.A. for the State. Heard on I.A.No.4831/2023, an application under Section 5 of Limitation Act.

It is submitted by the counsel for the appellant that this appeal has been

filed against the judgment and decree dated 12/04/2023 with a delay of 36 days.

For the reasons mentioned in the application, affidavit is filed. Learned counsel for the State has strongly objects, therefore, looking to the cause, the same is allowed. The delay is condoned.

Also heard on admission.

The appeal being arguable is admitted for final hearing. Let the record of the concerned Court be requisitioned expeditiously for which direction was given on 06/09/2023.

List after four weeks.

(AVANINDRA KUMAR SINGH) JUDGE

Pj'S/-

Signature Not Verified Signed by: PRINCEE BARAIYA Signing time: 19-10-2023 01:08:38 PM