Madhya Pradesh High Court
Kapil Ratnakar vs Irshad Khan on 31 July, 2015
M.A.No.355/2012 31-07-2015 Shri Anoop Tiwari, Advocate for the appellant. Heard on I.A.No.1244/2012, an application for dispensing with filing certified copy of common impugned award alongwith the appeal on the premise that certified copy has already been filed in M.A.No.354/2012. Accordingly, it is prayed that attested/certified copy of the impugned award filed in that appeal may be directed to be accepted by the Registry.
Considering the submissions made in I.A.No.1244/2012, it is hereby allowed and appellant is exempted from filing certified copy of the impugned award in this appeal.
I,.A.No.1244/2012 is closed.
Let duly attested copy of impugned award be annexed with the memorandum of this appeal if not already done.
List for admission, thereafter alongwith record of M.A.No.354/2012.
(Rohit Arya) Judge b/-