The State Of Madhya Pradesh vs Govardhan
2024 Latest Caselaw 3709 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Govardhan on 7 February, 2024

Author: Hirdesh

Bench: Hirdesh

                                                                  1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                            SA No. 2206 of 2023
                                        (THE STATE OF MADHYA PRADESH AND OTHERS Vs GOVARDHAN AND OTHERS)

                         Dated : 07-02-2024
                                  Ms. Mehul Shukla, counsel for the appellant/State.

                                  Mr. Piyush Shrivastava, counsel for the respondents.

Heard on the point of admission. This second appeal is admitted for hearing on the following substantial questions of law:-

(i) Whether in the facts and circumstances of the civil suit, the judgment and decree passed by the learned appellate court suffers from misappreciation of evidence on record and are liable to be set-aside ?

(ii) Whether in the absence of any date, in the suit, on which the right to sue first accrues the suit for declaration can be deemed to be under the limitation as per the limitation act, 1963 ?

Issue notice to the respondents on payment of process-fee within seven working days by RAD mode. Notice be made returnable within six weeks.

List the matter six weeks.

(HIRDESH) JUDGE

Arun/-