Madhya Pradesh High Court
The State Of Madhya Pradesh vs Firm Adinath Kirana C/O Shri Naresh ... on 1 November, 2022
Author: Rajendra Kumar Verma
Bench: Rajendra Kumar Verma
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRR No. 3402 of 2022 (THE STATE OF MADHYA PRADESH Vs FIRM ADINATH KIRANA C/O SHRI NARESH KUMAR) Dated : 01-11-2022 Shri Vismit Panot Pl appearing on behalf of Advocate General.
Learned counsel prays for withdrawal of I.A. No.12039/2022, an application under Section 5 of Limitation Act for condonation of delay and further prays for time to file fresh application under Section under Section 5 of Limitation Act.
Prayer is allowed.
Accordingly, I.A. No.12039/2022 is dismissed as withdrawn. Applicant is permitted to file fresh application under Section 5 of Limitation Act.
List after two weeks, as prayed.
(RAJENDRA KUMAR (VERMA))
JUDGE
amit
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN AMIT KUMAR
Date: 2022.11.02
18:18:34 IST