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Vidhan Singhai vs Mohar Bai
2021 Latest Caselaw 2688 MP

Citation : 2021 Latest Caselaw 2688 MP
Judgement Date : 24 June, 2021

Madhya Pradesh High Court
Vidhan Singhai vs Mohar Bai on 24 June, 2021
Author: B. K. Shrivastava
                                                               1                               FA-591-2015
                                 The High Court Of Madhya Pradesh
                                             FA-591-2015
                                         (VIDHAN SINGHAI AND OTHERS Vs MOHAR BAI AND OTHERS)

                      9
                      Jabalpur, Dated : 24-06-2021
                                Through Video Conferencing.
                                Shri Sankalp Kochar, counsel for the appellants.
                                Shri Rohit Sharma, counsel for the respondent No.1.

Shri Sudesh Verma, Government Advocate for the State. It is pointed out by the respondent's counsel Shri Sharma that another

F.A. No.469/2015 is also pending arising out from the same judgment.

In the aforesaid situation, Registry is directed to list this case alongwith F.A. No.469/2015 after two weeks.

Interim relief shall continue till the next date of hearing. Certified copy as per rules.

                                                                                  (B. K. SHRIVASTAVA)
                                                                                          JUDGE


                      shahina




Signature
 SAN      Not
Verified

Digitally signed by
SHAHINA KHAN
Date: 2021.06.24
16:42:03 IST
 

 
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