Citation : 2022 Latest Caselaw 7385 MP
Judgement Date : 14 May, 2022
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE LOK ADALAT
HON'BLE SHRI JUSTICE ROHIT ARYA
&
SHRI R. D. JAIN , SENIOR ADVOCATE
ON THE 14th OF MAY, 2022
WRIT PETITION No. 5645 of 2015
Between:-
1. SMT. SANGEETA POPHLI W/O SHRI GAJANAND
POPHLI , AGED ABOUT 36 YEARS, SHINDE KA
BADA JANAKGANJ LASHKAR GWALIOR
(MADHYA PRADESH)
2. GAJANAND POPHLI S/O SHRI LAXMANRAO
POPHLI , AGED ABOUT 47 YEARS, OCCUPATION:
SERVICE BOTH R/O SHINDE KA BADA,
JAHAKGANJ, LASHKAR GWALIOR (MADHYA
PRADESH)
.....PETITIONERS
(BY SHRI P.C. CHANDIL-ADVOCATE )
AND
1. SMT. KAMLA MISHRA W/O SHRI MAHESH
MISHRA , AGED ABOUT 52 YEARS, SHINDE KA
BADA JANAKGANJ LASHKAR GWALIOR
(MADHYA PRADESH)
2. MUNICIPAL CORPORATION GWALIOR
THROUGH COMMISSIONER (MADHYA
PRADESH)
.....RESPONDENTS
(BY SHRI R.S. RATHORE-ADVOCATE )
This petition coming on for conciliation this day, the Bench passed the
following:
ORDER
This writ petition under Article 227 of the Constitution of India has been filed against the interlocutory order dated 30/07/2015 passed by Xth Additional
District Judge, Gwalior in Civil Suit No.150/2013.
Learned counsel for the petitioner submits that the civil suit has been decided by the trial Court vide judgment dated 06/02/2020.
In view of the aforesaid, this writ petition has rendered infructuous, hence, dismissed.
(ROHIT ARYA) (R. D. JAIN )
MEMBER MEMBER
vc
VARSHA
CHATURVEDI
2022.05.19
11:53:43 +05'30'
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