Madhya Pradesh High Court
Smt. Shanti Bai vs Smt. Sushila Bai Judgement Given By: ... on 21 February, 2014
CIVIL REVISION No.377/2010 1
21.02.2014
Shri Deepak Raghuwanshi, learned Counsel for the
applicants.
Shri Devesh Bhojne, learned Counsel for
respondents No.1 to 3.
Shri Anoop Nair, learned Counsel for respondent No.5.
Application I.A. No.11296/2010 for condonation of delay is opposed vehemently by learned Counsel for the respondents but looking to the fact that said application is to be treated as an application under Section 14 of the Limitation Act and the reason for not filing the revision within time assigned is that against the judgment and decree, a second appeal was filed before this Court, which was entertained and in the same, ultimately liberty was granted by this Court to file the revision as the same was not maintainable, delay in filing the revision is condoned.
I.A. No.11296/2010 stands allowed. The revision is admitted for hearing. Notices of the revision are not necessary as the respondents are represented.
Let copy of memo of revision be delivered to learned Counsel for the respondents.
Send for the record of the Court below and be listed thereafter in the month of August, 2014 for final hearing.
(K.K. Trivedi) Judge Skc