Madhya Pradesh High Court
Smt. Laxmi Bai vs Netrapal Singh on 12 September, 2017
MA-2505-2015
(SMT. LAXMI BAI Vs NETRAPAL SINGH)
12-09-2017
Shri J.K. Jain, learned counsel for the appellants.
Shri Sita Ram Garg, learned counsel for the respondent no.3.
Heard on I.A. No.15838/2015, an application for condonation of delay.
For the reasons mentioned in the application, which is duly supported by an affidavit of Rajesh Yadav, the same (I.A. No.15838/2015) is allowed. The delay in filing this appeal is hereby condoned.
Admit.
Also heard on I.A. No.9369/2017, an application for dispensing service of notice to respondents no.1 and 2. Looking to the facts mentioned in the application, the same (I.A. No.9369/2017) is allowed. Service on the respondents no.1 and 2 are dispensed with.
Record of the Claims Tribunal be called for. List the case for final hearing in due course.
(SMT. ANJULI PALO) JUDGE rj