Rizwan Khan vs Shri Ram Janki Mandir Khaki Wala ...
2022 Latest Caselaw 538 MP

1 SA-1498-2021 The High Court Of Madhya Pradesh SA No. 1498 of 2021 (RIZWAN KHAN AND OTHERS Vs SHRI RAM JANKI MANDIR KHAKI WALA SARVAJANIK AND OTHERS)

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

Mr.Avinash Zargar, learned counsel for the appellant. Office has pointed out certain defaults. Learned counsel for the appellant has filed Covering Memo on 06.1.2022 indicating curing of defaults. He has also drawn attention of this Court to finding recorded by the trial Court in paragraph 46 of its judgment

and paragraph 37 of the judgment of first appellate Court.

In view of aforesaid, office objection is ignored. Let record of the courts below be called for. List the case in week commencing 14.2.2022 on the question of admission.

(SMT. ANJULI PALO) JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH MAMTANI Date: 2022.01.11 18:44:12 IST