M/S Mohd. Shafi vs Union Of India
2022 Latest Caselaw 7348 MP

Citation : 2022 Latest Caselaw 7348 MP
Judgement Date : 13 May, 2022

Madhya Pradesh High Court

M/S Mohd. Shafi vs Union Of India on 13 May, 2022

Author: Amar Nath (Kesharwani)

                                       1
              IN THE HIGH COURT OF MADHYA PRADESH
                            AT INDORE
                                 FA No. 634 of 2005
                           (M/S MOHD. SHAFI Vs UNION OF INDIA)

Dated : 13-05-2022
       Ms.Niyati Kanojia, learned counsel for the appellant No.1.

       Shri Murtuza Bohra, learned counsel for the appellant No.2.
       Shri Himanshu Joshi, learned counsel for the Respondents No.1 & 2.

Shri Ayush Gupta, proxy counsel on behalf of Shri Rishi Agrawal for respondent No.6.

Heard on IA No.2239/2022, an application filed u/s 151 CPC for urgent

hearing.

On perusal of the record it reveals that the civil suit was filed in the year 2002 and the impugned judgment and decree was passed by the trial Court on 31.08.2005.

On due consideration, the application is allowed. Office is directed to list this appeal for final hearing on 06.07.2022, as prayed by the counsel for the parties.

(AMAR NATH (KESHARWANI)) JUDGE Digitally signed by HARI KUMAR C hk/ G NAIR Date: 2022.05.14 10:36:46 +05'30'