Harishankar Nagar vs Balwansingh Jadon
2022 Latest Caselaw 13452 MP

                                                        1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                              AT INDORE
                                                 MA No. 2113 of 2022
                                   (HARISHANKAR NAGAR Vs BALWANSINGH JADON AND OTHERS)

                Dated : 12-10-2022
                          Mr Amit Raj, learned counsel for the applicant.

                          Mr Makbool Ahmad Mansoori, learned counsel for the respondent No.1.

Learned counsel for the respondents No.1 and 3 has raised a preliminary objection as regards maintainability of this appeal in view of the provisions of Order 43 Rule 1 (w) of the CPC contending that against an order rejecting an application for review of a judgment and decree passed on the basis of a

compromise, the Miscellaneous Appeal would not be maintainable. Learned counsel for the applicant prays for time to address on this aspect.

As prayed, list after three weeks. I.R. to continue, till the next date of hearing.

(PRANAY VERMA) JUDGE

rashmi

Signature Not Verified Signed by: RASHMI PRASHANT Signing time: 14-Oct-22 11:47:00 AM