Madhya Pradesh High Court
Bhagwatdeen vs Ayodhya Prasad on 3 May, 2017
MCC-1004-2017
(BHAGWATDEEN Vs AYODHYA PRASAD)
03-05-2017
Shri S.K. Dwivedi, learned counsel for the petitioner.
Smt. Shobhna Sharma, learned P.L for the
respondent/State.
Today, the case is listed for consideration on I.A No.4929/2017 filed under Section 5 of the Limitation Act for condonation of delay.
According to the office note, the petition is time barred by 1138 days.
On filing of PF by the petitioner within seven days from today, notice of I.A No.4929/2017 be issued to each of the respondent separately for service by RAD as well as by ordinary mode. Notice be made returnable within six weeks.
List after summer vacation.
(ASHOK KUMAR JOSHI) JUDGE Amjad