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Shankarlal Dubey vs Rakesh Patel
2022 Latest Caselaw 6294 MP

Citation : 2022 Latest Caselaw 6294 MP
Judgement Date : 27 April, 2022

Madhya Pradesh High Court
Shankarlal Dubey vs Rakesh Patel on 27 April, 2022
Author: Vishal Dhagat
                                                       1
                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                        BEFORE
                                          HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                               ON THE 27th OF APRIL, 2022

                                          WRIT PETITION No. 15898 of 2016

                              Between:-
                      1.      SHANKARLAL DUBEY S/O LATE DAYARAM DUBEY
                              , AGED ABOUT 78 YEARS, GREEN CITY,
                              MARHOTAL,   DISTT.   JABALPUR   (MADHYA
                              PRADESH)

                      2.      DEVENDRA SINGH THAKUR, S/O J. S. THAKUR,
                              AGED ABOUT 55 YEARS, R/O GREEN CITY,
                              MARHOTAL, DISTRICT JABALPUR (MADHYA
                              PRADESH)

                                                                                  .....PETITIONERS
                              (NONE)

                              AND

                      1.      RAKESH PATEL S/O LATE SEWARAM , AGED
                              ABOUT 39 YEARS, R/O VILL. CHOWKITAL, TEH.
                              AND DISTT. JABALPUR (MADHYA PRADESH)

                      2.      POORAM SINGH PATEL S/O LATE SEWARAM,
                              AGED ABOUT 42 YEARS,     R/O VILLAGE
                              CHOWKITAL, TAH. AND DISTT. (MADHYA
                              PRADESH)

                      3.      SMT. KIRAN LODHI W/O DR. AJAY LODHI, D/O
                              LATE SEWARAM , AGED ABOUT 45 YEARS, R/O
                              H.NO. 1310 IN FRONT OF SHARDA TALKIES, LODHI
                              MOHALLA, GORAKHPUR, JABALPUR (MADHYA
                              PRADESH)

                      4.      SMT. KRISHNA @ GUDDI W/O SHRI AJAY SIGH
                              THAKUR, D/O LATE SEWARAM , AGED ABOUT 38
                              YEARS, R/O C-82 BHOPAL MEMORAIL HOSPITAL
                              AND RESERARCH CENTER BHOPAL (MADHYA
                              PRADESH)

                      5.      YUDHISTHIR KUMAR PATEL S/O LATE SEWARAM ,
                              AGED ABOUT 35 YEARS, R/O BYE PASS ROAD
                              TILWARAGHAT POST TILWARAGHAT, PS GARHA,
                              TEH. AND DISTRICT JABALPUR (MADHYA
                              PRADESH)

                                                                                .....RESPONDENTS

(FOR RESPONDENT NOS.1 TO 4 BY SHRI NIDHEESH PATEL, ADVOCATE AND FOR RESPONDENT NO.5 BY SHRI AMIT VERMA, ADVOCATE )

Signature SAN Not This petition has come up for hearing on this day, the court passed the Verified

Digitally signed by following:

SUNIL KUMAR
PATEL                                                   ORDER
Date: 2022.04.28
17:50:14 IST

Petitioners have filed this petition under Article 227 of the Constitution of India challenging order dated 12.08.2016 passed in Civil Suit No.57-A/2011.

Learned counsel appearing for respondent No.5 submitted that civil suit has been decided and judgment has been passed on 27.03.2021.

After perusing the judgment, writ petition filed by petitioners is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE sp/-




Signature
 SAN      Not
Verified

Digitally signed by
SUNIL KUMAR
PATEL
Date: 2022.04.28
17:50:14 IST
 

 
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