Nitin Kumar vs Dilip
2022 Latest Caselaw 7461 MP

                                                                         1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                 FA No. 386 of 2022
                                                             (NITIN KUMAR Vs DILIP AND OTHERS)

                                     Dated : 19-05-2022
                                           Mr.Mitul Saxena, learned counsel for the appellant.

                                           Ms.Pushpanjali Dwivedi, learned Panel Lawyer for the respondent/State.

This first appeal under section 96 of the Code of Civil Procedure has been preferred by appellant/Defendants No.4 against judgment and decree dated 09.11.2021 passed by First Additional District Judge, Burhanpur in RCSA No.48/2014.

Heard on the question of admission. The appeal is admitted for hearing. Let notice of appeal be issued to the respondents on payment of process fee by RAD as well as ordinary mode within seven working days. Notices be made returnable within six weeks.

List alongwith F.A.Nos.31/2022 & 218/2022.

(SMT. ANJULI PALO) V. JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH MAMTANI Date: 2022.05.19 18:45:17 IST