STATE OF M.P. AND ORS. Vs. PERFECT SALES
LAWS(MPH)-2015-8-83
HIGH COURT OF MADHYA PRADESH (FROM: GWALIOR)
Decided on
August 10,2015
State of M.P. and Ors.
Appellant
VERSUS
Perfect Sales
Respondents
Referred Judgements :-
KRISHNA V. CHATHAPPAN [REFERRED TO]RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
STATE OF HARYANA VS. CHANDRA MANI [REFERRED TO]
SPECIAL TEHSILDAR LAND ACQUISITION KERALA VS. K V AYISUMMA [REFERRED TO]
M K PRASAD VS. P ARUMUGAM [REFERRED TO]
OFFICE OF THE CHIEF POST MASTER GENERAL VS. LIVING MEDIA INDIA LTD [REFERRED TO]
STATE OF M P VS. ABDUL GANI [REFERRED TO]
JUDGEMENT
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(1.)This first appeal under Section 96 of Code of Civil Procedure has been filed by the appellants/State aggrieved of the judgment and decree dated 20.9.2006 passed by Fourth Additional District Judge, Gwalior in Civil Suit No.2B of 2006. whereby, the suit filed by the plaintiffs for recovery of Rs.3,12,681/- along with the interest at the rate of 12% per annum was decreed.
(2.)Heard I.A.No.16288 of 2007, an application under Section 5 of the Limitation Act filed by the appellants for condonation of delay in filing the appeal.
(3.)The appeal is drastically barred by 296 days.
(2.)Heard I.A.No.16288 of 2007, an application under Section 5 of the Limitation Act filed by the appellants for condonation of delay in filing the appeal.
(3.)The appeal is drastically barred by 296 days.
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