Jehrulken Saifi vs Mumtaj Ansari
2022 Latest Caselaw 5678 MP

                                                                                      1
                                                             IN THE HIGH COURT OF MADHYA PRADESH
                                                                           AT INDORE
                                                                               SA No. 1774 of 2021
                                                                           (JEHRULKEN SAIFI Vs MUMTAJ ANSARI)

                                             Dated : 19-04-2022
                                                      Shri Akash Rathi, learned counsel for the appellant.

                                                      Heard on the question of admission.
                                                      Record perused.
                                                      This is an appeal against reversal of decree of eviction passed by the trial
                                             Court in favour of the landlord/appellant.
                                                      After perusal of the judgment of the appellate Court, this appeal is admitted

                                             on the following question of law :

                                                           " Whether the landlord can be compelled to choose particular
                                                     shop for his business or whether the landlord is the best judge for his
                                                     business needs. " ?

                                                      Let the notice be issued to the respondent on payment of process fee within

a week. Notice be made returnable within four weeks.

List for final hearing in due course alongwith service report.

(VIRENDER SINGH) JUDGE

anand

Signature Not Verified VerifiedDigitally Digitally signed by SAN ANAND KRISHNA SEN Date: 2022.04.20 11:11:24 IST