Subhashchandra vs Kailash Chandra
2022 Latest Caselaw 5316 MP

Citation : 2022 Latest Caselaw 5316 MP
Judgement Date : 11 April, 2022

Madhya Pradesh High Court

Subhashchandra vs Kailash Chandra on 11 April, 2022

Author: Anil Verma

HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

First Appeal No.281/2015 (Subhashchandra Vs. Kailash Chandra)

Indore, dated 11/04/2022 Parties through their counsel. Heard on IA.No.2156/2022, which is an application under Section 151 of CPC for for consolidation of two appeals.

First Appeal Nos.281/2015 and 282/2015 are arising out of same judgment and decree, therefore, in absence of any opposition, IA.No.2156/2022 is allowed. Office is directed to link both the appeal for consolidated hearing for final arguments in due course.

(ANIL VERMA) JUDGE Tej Digitally signed by TEJPRAKASH VYAS Date: 2022.04.11 18:22:23 +05'30'

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