Madhya Pradesh High Court
Vinod Kumar Rawat vs Shri Ram Sahu (Dead) Thr. Lrs Sheela Sahu on 11 May, 2016
RP-465-2015
(VINOD KUMAR RAWAT Vs SHRI RAM SAHU (DEAD) THR. LRS SHEELA SAHU)
11-05-2016
Shri D.K.Katare, learned counsel for the petitioner.
Shri G.P.Chaursia, learned counsel for the L.Rs of the respondent
no.1.
Respondent no.2 is not served.
Learned counsel for the petitioner submits that he wants to withdraw the application filed under section 5 of the Limitation Act i.e. I.A.No.5871 of 2015 for condonation of delay with a liberty to file a fresh application for the same. The prayer is accepted. The said I.A is dismissed as withdrawn with the liberty as stated earlier.
As prayed by counsel for the petitioner, he is permitted to file the application as prayed by him. A copy of the said application be supplied to the respondent no.1.
On payment of PF within 7 days by registered post as well as by the ordinary mode, notice on the said IA be issued to the respondent no.2 and be made returnable within six weeks. List thereafter.
(M.K. MUDGAL) JUDGE