Madhya Pradesh High Court
Smt. Guddi Bhadoria vs Ajay Kumar Ojha on 7 December, 2021
Author: Satish Kumar Sharma
Bench: Satish Kumar Sharma
1
HIGH COURT OF MADHYA PRADESH,
BENCH AT GWALIOR
MA-4048-2019
(Smt. Guddi Bhadauriya & Ors. Vs. Ajay Kumar Ojha & Ors.)
Gwalior, Dated : 07/12/2021
Shri Arun Sharma, learned counsel for the appellants.
This is an appeal for enhancement of compensation.
Issue notice on admission as well as on IA No.2990/2019, an
application under Section 5 of Limitation Act, to the respondents on
payment of process fee by RAD mode within seven working days, returnable within four weeks.
List the case after four weeks.
(SATISH KUMAR SHARMA) JUDGE rahul Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676d0cde4dee4 73fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910FD4AB9D159 B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2021.12.08 10:55:24 +05'30'