Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 3, Cited by 0]

Madhya Pradesh High Court

M/S Betul Town vs The State Of Madhya Pradesh on 29 April, 2026

1 WP-14843-2014 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 14843 of 2014 (M/S BETUL TOWN Vs THE STATE OF MADHYA PRADESH AND OTHERS ) Dated : 29-04-2026 Mr. Yash Tiwari - Advocate for petitioner.

Ms. Shraddha Tiwari - Panel Lawyer for State.

Learned counsel for the petitioner prays for time to address this Court whether the provisions of the Limitation Act for condonation of delay in deciding the matter under the Stamp Act can be invoked or not?

List this matter in the next week.

(DEEPAK KHOT) JUDGE julie Signature Not Verified Signed by: JULIE SINGH Signing time: 30-04-2026 14:24:11