RAJKUMARI Vs CHAIRMAN, M.P.ELECTRICITY BOARD .
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: C.A. No.-006566-006566 / 2010
Diary number: 11414 / 2004
Advocates: SUDHIR KULSHRESHTHA Vs
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6566 OF 2010 (Arising out of SLP(C)No.14475 of 2004)
RAJKUMARI & ORS. ... APPELLANT(S)
VERSUS
CHAIRMAN, M.P.ELECTRICITY BOARD & ORS. ... RESPONDENT(S)
O R D E R
We have heard learned counsel for the parties.
Leave granted.
In the facts and circumstances of the case, in our
considered view, the High Court ought to have condoned the delay in
fling the appeal. Consequently, the order dated 5.1.2004 is set
aside. We remit the matter for deciding the same in accordance with
law by the High Court of Judicature, Jabalpur, Mahdya Pradesh.
The Civil Appeal is disposed of accordingly.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI; 13TH AUGUST, 2010