Mohammad Javed Khan vs Smt Sultana Bano
2022 Latest Caselaw 531 MP

1 WP-166-2022 The High Court Of Madhya Pradesh WP No. 166 of 2022 (MOHAMMAD JAVED KHAN Vs SMT SULTANA BANO)

Jabalpur, Dated : 11-01-2022 Heard through Video Conferencing.

Shri Ahadulla Usmani, learned counsel for petitioner. Petitioner has filed this petition challenging the proceedings under Order 9 Rule 13 of C.P.C. initiated by the Court. It is submitted that no ex- parte order is passed but order was bi-parte, therefore, Court does not have jurisdiction to entertain application under Order 9 Rule 13 of C.P.C.

Application is filed to set aside ex-parte judgment and decree dated 07.05.2016.

Counsel appearing for petitioner is directed to place said order on record.

List the matter in the next week.

(VISHAL DHAGAT) JUDGE

sp/-

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SUNIL KUMAR
PATEL
Date: 2022.01.11
18:33:37 IST