The State Of Madhya Pradesh vs Smt. Vimla Devi Through Representative ...
2025 Latest Caselaw 1677 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Smt. Vimla Devi Through Representative ... on 17 July, 2025

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                                1                                   FA-738-2024
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                          FA No. 738 of 2024
                                   (THE STATE OF MADHYA PRADESH Vs SMT. VIMLA DEVI THROUGH REPRESENTATIVE
                                                        SURESHCHANDRA AND OTHERS )



                           Dated : 17-07-2025
                                   Shri Amit Rawal, Govt. Advocate for the appellant/State.

                                   Learned counsel for the appellant submits that F.A. No.1358/2022 is
                           filed by the respondents against the same judgment and decree, therefore,

both the appeals may heard together.

Registry to verify and list both the appeals for analogous hearing. Issue notice of I.A. No.3815/2024, an application under Section 5 of the Limitation Act alongwith copy of appeal memo to the respondent(s) through regular mode and registered post acknowledgment due in accordance with the Rules contained in Chapter-XV of the High Court of Madhya Pradesh Rules, 2008. In case of default in payment of process fees or the submission of documents, the matter be listed before the Bench within 15 days with the default report, else the matter be listed immediately on receipt of service report in compliance with Rule 8(11) of Chapter XIV

and Rule-11 of Chapter XV of the High Court of Madhya Pradesh Rules, 2008.

(SANJEEV S KALGAONKAR) JUDGE

pn