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Krishna Kumar Saraswat vs Scindia Devasthan Trust Its ...
2021 Latest Caselaw 4498 MP

Citation : 2021 Latest Caselaw 4498 MP
Judgement Date : 18 August, 2021

Madhya Pradesh High Court
Krishna Kumar Saraswat vs Scindia Devasthan Trust Its ... on 18 August, 2021
Author: Rajeev Kumar Shrivastava
                                                                                           RP-596-2021

                                      The High Court Of Madhya Pradesh
                                                RP-596-2021
         (KRISHNA KUMAR SARASWAT Vs SCINDIA DEVASTHAN TRUST ITS REGISTERED HEAD OFFICE 27 SAFDARJANG NEW
                                   DELHI THR SECRETARY RANA KARAN AND OTHERS)

         1
         Gwalior, Dated : 18-08-2021
                Heard through Video Conferencing.
                Shri K.S. Tomar, learned Senior Counsel with Shri Ajit Saraswat, learned counsel
         for the petitioner.
                Shri Nitin Agarwal, learned counsel for the respondents.

I.A. No. 4294/2021, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

This review petition has been filed by the petitioner against the judgment dated 03/05/2021 passed by this Court in S.A. No.51/2015.

Learned counsel for the petitioner submits that the petitioner is ready and willing to vacate the premises within a period of six months. It is further submitted that in the interest of justice, an order of stay be passed and six months' time be granted to the

petitioner to vacate the premises.

Learned counsel for the respondents has vehemently opposed the prayer made on behalf of the petitioner and has submitted that there is no error apparent on the face of record, therefore prayed to reject the prayer made on behalf of the petitioner.

Heard arguments advanced by learned counsel for the parties and perused the record available.

This Court has passed the judgment on 03/05/2021 in Second Appeal No.51/2015 considering the merits of the case. The present petition is a review petition. Therefore, considering the aforesaid facts along with the fact that the present petition is a review

petition, prayer made by the petitioner is hereby disallowed.

List this case in second week of September, 2021.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Shubhankar

Digitally signed by SHUBHANKAR MISHRA Date: 2021.08.18 17:23:11 +05'30'

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