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Santosh vs Ganeshi
2022 Latest Caselaw 7714 MP

Citation : 2022 Latest Caselaw 7714 MP
Judgement Date : 13 June, 2022

Madhya Pradesh High Court
Santosh vs Ganeshi on 13 June, 2022
Author: Atul Sreedharan
                                                                         1
                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                                SA No. 1314 of 2019
                                                       (SANTOSH AND OTHERS Vs GANESHI AND OTHERS)

                                   Dated : 13-06-2022
                                         Mr. A.K. Jain, learned counsel for the appellants.

                                         Ms. P.Jain, learned P.L. for the State.
                                         Mr. J.L. Soni, learned counsel for respondents No.1 to 6.

Vide order dated 24.09.2019, this appeal was admitted and substantial questions of law were framed and the impugned judgment and decree dated 09.02.2019 passe in Civil Appeal No.32-A/15 passe by the learned appellate

Court was stayed, till the next date of hearing. The said order of stay is made absolute.

List this case in due course.

(ATUL SREEDHARAN) JUDGE

a

Signature Not Verified SAN

Digitally signed by ASHISH DATTA Date: 2022.06.14 10:04:40 IST

 
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