Union Of India vs Vinod Kumar
2024 Latest Caselaw 6596 MP

Madhya Pradesh High Court

Union Of India vs Vinod Kumar on 4 March, 2024

                                                           1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     SA No. 2401 of 2023
                                       (UNION OF INDIA AND OTHERS Vs VINOD KUMAR AND OTHERS)

                         Dated : 04-03-2024
                               Shri S.K.Shukla - Advocate for the appellants.

                               Ms. Seema Sahu - Advocate for respondents/State.

Heard on admission.

The appeal is admitted on the following substantial question of law :-

"1. Whether the order passed by learned Appellate Court dismissing the application of the appellants under Sectin 5 of Limitation Act for condonation of delay of only 20 days in preferring the appeal before the First Appellate Court against the judgment and decree of the trial Court is just and proper ?"

Issue notice to respondents on appeal memo, IA No. 15887/23 as well as substantial question of law on payment of P.F. within seven working days by RAD mode.

Notice be made returnable within six weeks.

(GAJENDRA SINGH) JUDGE

PG