Madhya Pradesh High Court
Smt. Supriya Kathane vs Lal Singh(D)Th.Lrs. Smt.Tulsi Bai on 22 September, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MA No. 2110 of 2008 (SMT. SUPRIYA KATHANE AND OTHERS Vs LAL SINGH(D)TH.LRS. SMT.TULSI BAI AND OTHERS) Dated : 22-09-2022 Shri R.K. Sanghi, counsel for the appellants.
There is a delay of two years in filing the appeal. Considered I.A. No. 4978/2008. The same is allowed subject to the condition that in case, the appellants succeed, they will not be entitled to interest for a period of two years.
Let record of the Tribunal be called for.
List this appeal for final disposal in the week commencing 11 th October, 2022.
(VIVEK AGARWAL) JUDGE vy Signature Not Verified SAN Digitally signed by VAIBHAV YEOLEKAR Date: 2022.09.23 11:12:01 IST