Ramesh Meena vs Dashrath Singh
2022 Latest Caselaw 6422 MP

                                                                        1
                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                 MP No. 6100 of 2018
                                                       (RAMESH MEENA Vs DASHRATH SINGH AND OTHERS)

                                Dated : 28-04-2022
                                        Shri S.K. Jaiswal, counsel for the petitioner.

                                        Shri Avinash Zargar, counsel for the respondent No.1.

At the outset, the ld. counsel for the respondent referred to judgment rendered in Johra Bai vs Jageshwar reported in I.L.R. 2010 M.P. 160 (para

30) wherein it has been held that against an appellate order of dismissal of prayer for setting aside ex parte decree, a revision is maintainable.

The ld. counsel for the petitioner prays for two weeks' time to examine the matter and also to take appropriate steps if required to file an appropriate application in this regard.

Prayer is granted.

List after two weeks.

Interim relief granted earlier to continue till next date of hearing.

(VIRENDER SINGH) JUDGE

vinod

Signature Not Verified SAN

Digitally signed by VINOD VISHWAKARMA Date: 2022.04.29 17:39:09 IST