STATE OF MADHYA PRADESH Vs. KALU

JUDGEMENT

(1.) The office has reported the appeal to be within time hence IA No.1128/2022, which is an application under Sec. 5 of the Limitation Act is disposed off as infructuous. In view of listing of the case IA No.1127/2022, which is an application for urgent hearing, is also disposed off.

(2.) Heard on the question of admission and IA No.1129/2022, which is an application for stay.