Smt. Aruna Sharma vs Shyam Sethiya
2024 Latest Caselaw 14173 MP

Madhya Pradesh High Court

Smt. Aruna Sharma vs Shyam Sethiya on 14 May, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRA No. 13574 of 2023
                                              (SMT. ARUNA SHARMA Vs SHYAM SETHIYA AND OTHERS)

                           Dated : 14-05-2024
                                   Shri Mohan Sharma, learned counsel for the appellant.

                                   Shri Kushal Goyal, Dy. A.G. for respondent/State.

Heard on I.A. No. 16366/2023, which is an application under Section 5 of Limitation Act seeking condonation of delay.

The appeal is time barred by 113 days.

For the reasons stated in the application, the same is hereby allowed. Delay of 113 days in filing the appeal is hereby condoned. Also heard on the question of admission.

The appeal is admitted for hearing.

Since the certified copy of the order impugned is already filed, then I.A. No. 16367/2023 an application for dispensing with certified copy of the judgment has rendered infructuous. Hence the same is hereby closed.

List alongwith CRA No. 4935/2023.

                              (S. A. DHARMADHIKARI)                                    (GAJENDRA SINGH)
                                       JUDGE                                                JUDGE

                           Vatan