Punyalal vs State Of M.P.
2023 Latest Caselaw 14528 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        SA No. 1310 of 1999
                                                       (PUNYALAL Vs STATE OF M.P.)

                           Dated : 04-09-2023
                                 Shri Chandrahas Dubey - Advocate for the appellant.

                                 Shri Sourabh Pathak - Advocate for respondent No.3.

Shri S.S. Sengar - P.L. for the respondent/State.

Learned Civil Judge, Class - I District Rewa in Civil Suit No. 322/2019 by judgment and decree dated 9th August, 1996 besides other points mainly on

the ground that first proceeding by the plaintiff should have been carried out before the SDO Revenue.

Additional District Court, at Mauganj by order dated 15.07.1999 after recording the evidence on the application on Section 5 of Limitation Act has rejected the application.

In second appeal the plaintiff is before this Court. Substantial question were framed on 7th April, 2000. With the consent of the parties, let this case be listed on 06.09.2023 under the same head.

(AVANINDRA KUMAR SINGH) JUDGE

Akm

Signature Not Verified Signed by: AKANKSHA MAURYA Signing time: 06-09-2023 10:31:44