Madhya Pradesh High Court
Bhel Anusuchit Jati Karamchari Grah ... vs D.C.Gujarkar on 16 February, 2022
Author: Sunita Yadav
Bench: Sunita Yadav
1 The High Court Of Madhya Pradesh SA No. 1717 of 2021 (BHEL ANUSUCHIT JATI KARAMCHARI GRAH NIRMAN SAHKARI SANSTHA MARYADIT Vs D.C.GUJARKAR AND OTHERS) Jabalpur, Dated : 16-02-2022 Shri Ankit Saxena, learned counsel for the appellant.
Heard on I.A. No. 9863/2021 which is an application for ignoring the default.
Learned counsel for the appellant argued that the Registry has pointed out default of separate valuation and court fees, however, the courts below have not questioned the valuation and therefore, default may be ignored.
After perusal of the impugned judgement and considering the arguments rendered by the appellant, I.A. No. 9863/2021 is allowed.
Let the record of the Courts below be called for. List in week commencing 21.3.2022.
(SUNITA YADAV) JUDGE vkv /-
Signature SAN Not Verified Digitally signed by VINAY KUMAR VERMA Date: 2022.02.17 15:32:04 IST