Mangaliya vs Roshanlal Jain
2022 Latest Caselaw 9864 MP

                                              1
                           IN THE HIGH COURT OF MADHYA PRADESH
                                        AT GWALIOR
                                        FA No. 307 of 2009
                                (MANGALIYA Vs ROSHANLAL JAIN AND OTHERS)

Dated : 18-07-2022
              Shri R.S. Bansal, learned counsel for the appellant.

              Shri K.N. Gupta, learned senior counsel with Shri Rinku Shakya and Shri
Aayushi Popli, Advocates for respondents.

Heard on I.A. No. 6647/2021, an application under Order 22 Rule 4(2) read with Sec. 151 of CPC.

For the reasons mentioned therein, the same is allowed.

Counsel for the appellant is permitted to carry out the necessary amendment on Board.

Arguments heard.

Reserved for judgment.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

(LJ*)

LOKENDRA JAIN 2022.07.19 10:15:32 +05'30'