Deepak Shrivas vs Shri Anil Oberoi
2024 Latest Caselaw 6597 MP

Madhya Pradesh High Court

Deepak Shrivas vs Shri Anil Oberoi on 4 March, 2024

                                                                1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CONC No. 589 of 2024
                                             (DEEPAK SHRIVAS Vs SHRI ANIL OBEROI AND OTHERS)

                         Dated : 04-03-2024
                                 Shri Dileep Tiwari -Advocate for the petitioner.

                                 I.A No. 3875 of 2024 is an application for condonation of delay of 365
                         days in filing the present petition.
                                 Learned counsel for the petitioner submits that in view of the judgment of
                         the Division Bench in case of Sanman Singh Vs. Sumer Singh & another;

                         2012 SCC Online MP 5508 and also under Article 215 of Constitution of
                         India, the delay can be ignored.
                                 Issue notice to the respondents on payment of process fee within seven

working days by RAD mode, returnable within four weeks.

(RAJ MOHAN SINGH) JUDGE

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