Madhya Pradesh High Court
Vinod Kumar vs Smt. Reena on 15 May, 2018
THE HIGH COURT OF MADHYA PRADESH
FA-528-2018
(VINOD KUMAR Vs SMT. REENA)
3
Gwalior, Dated : 15-05-2018
Shri S.S. Rajpoot, learned counsel for the appellant.
There is a delay of 20 days in filing the appeal, condonation
whereof has bee sought by I.A. No. 1251/18.
Taking into consideration the reasons which find mention in
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para-2 of the said application, sufficient cause is made out which
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prevented the appellant from filing the appeal within the period of
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limitation.
of.
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Consequently, delay is condoned. IA. 1251/18 stands disposed
a
hy
Admit.
Since respondent is represented, no notice need to be issued.
ad Copy of appeal memo along with annexed documents be M supplied to learned counsel for respondent.
Let matter be listed on 10th July, 2018.
of Parties to remain personally present on 10th July, 2018.
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(SANJAY YADAV) (ASHOK KUMAR JOSHI)
C
JUDGE JUDGE
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ig
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ar
Digitally signed by ABDUR RAHMAN
Date: 2018.05.16 10:58:47 +05'30'