Madhya Pradesh High Court
Babulal Chamar vs Motilal Chourasiya (Since Deceased) ... on 20 June, 2023
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 1159 of 2023
(BABULAL CHAMAR AND OTHERS Vs MOTILAL CHOURASIYA (SINCE DECEASED) SURESH KUMAR
CHOURASIYA (SINCE DECEASED) THROUGH LRS. MANJU CHOU AND OTHERS)
Dated : 20-06-2023
None for the appellants.
Shri Ramji Pandey, learned Government Advocate for
respondent/State.
Considered I.A. No.8790/2023, which is an application under Section 5 of the Limitation Act for condonation of delay.
Issue notice on I.A. No.8790/2023 to the respondents No.2(A)(C)(D)& (E) on payment of process fee within seven working days, failing which, the appeal shall stand dismissed without further reference to the Court.
In the meantime, record of the Courts below be also requisitioned. If appeal survives, list for further consideration immediately after service of notice on the respondents and after receipt of the record.
(DWARKA DHISH BANSAL) JUDGE RS Signature Not Verified Signed by: RASHMI RONALD VICTOR Signing time: 6/21/2023 10:12:26 AM