Deceased Ratandas Through Lrs ... vs State Of Madhya Pradesh And Ors
2021 Latest Caselaw 6821 MP

              HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                          F.A. No.59/1968
                                    (Ratandas Vs. State of M.P.)
                                                                               -1-

            Indore, dated 27/10/2021
                      None for the appellant.

                      Ms. Seema Maheshwari, learned Panel Lawyer for the
            respondent/State.

As per the order dated 26.02.2020 passed by the Hon'ble Apex Court in Civil Appeal No.157/2016 (Rameshchandra and others Vs. State of M.P.), the appeal has been allowed and impugned judgment and decree passed by the High Court in F.A. No.59/68 titled Maheshdas Vs. State of Madhya Pradesh and others) with an order of remand to the High Court to decide the first appeal on merits specifically dealing with all the issues and contentions in accordance with law.

Let SPC be issued to the appellants and other respondents for the next date of final hearing as 15.12.2021.

List the matter for final hearing on 15.12.2021.

(Anil Verma) Judge N.R.

Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2021.10.28 11:30:22 +05'30'