Prabhudayal Shrivastava vs The State Of Madhya Pradesh
2022 Latest Caselaw 7080 MP

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                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                     SA No. 1327 of 2020
                                                (PRABHUDAYAL SHRIVASTAVA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   Dated : 10-05-2022
                                           Shri Sharad Gupta, Advocate for the appellant.

                                           Shri Pankaj Raj, Panel Lawyer for the respondent/State.

Heard on the question of admission. This appeal is admitted on the following substantial questions of law:- i. Whether the Courts below committed error in reversing the judgment and decree of the trial Court ?

ii. Whether the appellate Court was right in reversing the judgment and decree of the trial Court when there is no written statement/pleading available on the record upon which the appellate judgment was passed ?

Issue notices to the respondents on payment of process fee within seven working days by both modes.

Notices be made returnable within four weeks. Interim relief, if any, shall remain in force till next date of hearing. List this case after four weeks.

(ARUN KUMAR SHARMA) JUDGE

Vin**

Signature Not Verified SAN

Digitally signed by VINOD SHARMA Date: 2022.05.12 16:37:51 IST