Madhya Pradesh High Court
The State Of Madhya Pradesh vs Kunwar Singh on 5 July, 2023
Author: Amar Nath Kesharwani
Bench: Amar Nath Kesharwani
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 704 of 2019
(THE STATE OF MADHYA PRADESH AND OTHERS Vs KUNWAR SINGH)
Dated : 05-07-2023
Shri Mukund Agrawal - Government Advocate for the appellants/State.
Shri Jaideep Sirpurkar - Advocate for the respondents.
Heard on I.A.No.4953/2019, an application under Section 5 of Limitation Act for condonation of delay in filing the appeal.
Learned counsel for the respondents pleads no objection.
On due consideration, I.A.No.4953/2019 is allowed. Delay in filing the Appeal is hereby condoned. Learned counsel for the respondents supplied a list of 46 cases and prayed to list those cases alongwith this Appeal.
As prayed, list after two weeks for arguments on the application for stay alongwith F.A.Nos.1568/2018, 1569/2018, 1575/2018, 1585/2018, 1588/2018, 1593/2018, 1609/2018, 1701/2018, 350/2019, 456/2019, 463/2019, 472/2019, 683/2019, 690/2019, 699/2019, 708/2019, 1514/2018, 1574/2018, 1577/2018, 1570/2018, 1572/2018, 1591/2018, 1582/2018, 1586/2018, 1576/2018, 1590/2018, 1610/2018, 1611/2018, 1594/2018, 1604/2018, 1515/2018, 1603/2018, 1685/2018, 1690/2018, 1684/2018, 1691/2018, 1702/2018, 1682/2018, 1695/2018, 1705/2018, 1687/2018, 471/2019, 691/2019, 688/2019, 696/2019 and 700/2019.
(AMAR NATH (KESHARWANI)) JUDGE as Signature Not Verified Signed by: ANURAG SONI Signing time: 7/6/2023 6:45:54 PM