Raghuvir Singh vs Sevaram
2022 Latest Caselaw 287 MP

                                              1                           MP-4286-2021
                The High Court Of Madhya Pradesh
                          MP No. 4286 of 2021
                             (RAGHUVIR SINGH Vs SEVARAM AND OTHERS)

       Gwalior, Dated : 05-01-2022
               Shri Anand Vinod Bhardwaj, Advocate for the petitioner .

               Shri Prashant Sharma, Advocate for respondent nos. 1,2 and 5.

Shri Varun Kaushik, Government Advocate for respondent no.3/State. None for respondent nos.4 & 6, though served. Shri Bhardwaj, while taking exception to the impugned order contends that the trial Court has committed serious error of law and fact while dealing

with the application under Order 1 Rule 10, CPC filed by respondent no.6 in the light of judgment of the Apex Court in the case of Karedla Parthasaradhi Vs. Gangula Ramanamm (Dead) through LRs and others ((2014)15 SCC 789, para 34). Hence, the impugned order rests upon incorrect legal permise.

To do complete justice, hearing of the case is deferred due to non appearance of respondent no.6 and the case is now ordered to be posted for consideration on 7.1.2022.

At this stage, Shri Bhardwaj points out that the next date in the trial

Court is fixed as 7/1/2022 only.

Petitioner/plaintiff, if so advised, may submit certified copy of this order in the Court below.

Certified copy as per rules.

(ROHIT ARYA) JUDGE

(and)

ANAND SHRIVASTAVA 2022.01.06 10:38:31 +05'30'