Smt. Usha W/O Shri Dilip Shah ... vs Vikram Singh Kumawat
2022 Latest Caselaw 1510 MP

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                                                       The High Court Of Madhya Pradesh
                                                                 MP No. 482 of 2022
                                                  (SMT. USHA W/O SHRI DILIP SHAH (DECEASED) THROUGH LRS. DILIP SHAH THR POWER OF
                                                      ATTORNEY VIJAY YADAV AND OTHERS Vs VIKRAM SINGH KUMAWAT AND OTHERS)

                                             Indore, Dated : 02-02-2022
                                                     Heard through Video Conferencing.

                                                     Shri. V.K.Jain, learned Sr.counsel with Shri Vaibhav Jain, counsel
                                             appeared for the Petitioner.
                                                     The petitioner has challenged the order dated 1/12/2021 passed by the
                                             Civil Judge, Class I, Sanwer whereby the trial court has refused to permit the

                                             petitioner to exhibit document (Annexure P/1) in evidence.
                                                     Counsel for petitioner submits that even if assuming the nature of the
                                             documents Annexcure P/1 is lease, still the lease is not required to be
                                             compulsorily registered under the law. In support of his submissions he
                                             placed reliance on the judgment passed by the Supreme Court in the case of
                                             Kishansingh Vs. Arvindkumar 1995 JLJ 1(SC).
                                                     Considering the aforesaid submissions issue notice to the respondent

No.1 on payment of PF within seven working days returnable within four weeks failing which the petition shall stand dismissed automatically without

reference to this Court.

Till the next date of hearing, further proceedings of COS No.63- A/2016 pending before the Civil Judge, Class I, Sanwer, District Indore shall remain stayed.

List on 3/3/2022.

c.c as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

VM

Signature Not Verified VerifiedDigitally Digitally signed by SAN VARGHESE MATHEW Date: 2022.02.02 17:19:56 IST