G P Gupta vs M/S Dixit And Dhimole Associates ...
2022 Latest Caselaw 1525 MP

The High Court Of Madhya Pradesh SA No. 196 of 2022 (G P GUPTA Vs M/S DIXIT AND DHIMOLE ASSOCIATES THROUGH PARTNER SHRI SURENDRA DIXIT)

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

Shri G.P. Gupta, learned counsel for the appellant. Learned counsel for the appellant submits that the appeal is file under Section 58 of the Real Estate (Regulation and Development ) Act 2016 and no court fee is payable in the matter of this nature.

Learned cousnel for the appellant also places reliance on a judgment of

Allahabad High Court in M/s. Superteck Ltd. Vs. Subrat Sen, which is filed alongwith the covering memo.

Registry is directed to prepare a note on this point and list the matter on 7.2.2022.

                                      (SUJOY PAUL)                                    (ARUN KUMAR SHARMA)
                                         JUDGE                                               JUDGE
                                   bks




Signature Not Verified
  SAN

Digitally signed by BASANT KUMAR SHRIVAS Date: 2022.02.02 17:27:05 IST