Madhya Pradesh High Court
Raverant Jogi K. Mathew vs Charki Mother Late Kani on 19 June, 2017
CR-271-2017
(RAVERANT JOGI K. MATHEW Vs CHARKI MOTHER LATE KANI)
19-06-2017
Shri A.K.Jain, learned counsel for the applicant.
Heard on admission as well as on I.A.No.7914/2017.
Issue notice on I.A.No.7914/2017 to the respondents on
payment of P.F.within 7 days by both modes, failing which the application shall stand dismissed without reference to the court.
Learned counsel for the applicant submits that by the impugned order, the court below has rejected his objection regarding the limitation under Order 7 Rule 11 CPC erroneously without considering the pleadings of the plaint itself. He submits that as per statement made in the plaint itself, the suit was prima facie found barred by limitation.
Considering the aforesaid, till the next date of hearing proceedings of Civil Suit No.07 A/2016 pending before the Additional Civil Judge Class-II, Beohari, District Shahdol shall remain stayed.
C.C. as per rules.
(VIJAY KUMAR SHUKLA) JUDGE hsp