Virendra Kumar Kurmi vs Jai Kumar Divan (Dead) Through ...
2022 Latest Caselaw 13631 MP

                                                                     1
                                             IN THE HIGH COURT OF MADHYA PRADESH
                                                          AT JABALPUR
                                                              MP No. 3228 of 2022
                                 (VIRENDRA KUMAR KURMI Vs JAI KUMAR DIVAN (DEAD) THROUGH LRS. SUSHILA BAI AND OTHERS)

                                Dated : 14-10-2022
                                       Shri Naresh Chandra Beohar, learned counsel for the petitioner.

                                       Shri Sanjay K AGrawal, learned counsel for respondent Nos.1,2,3,4,6,9

to 13,17 & 18.

Learned counsel for the petitioner prays for time to file some more document(s).

Shri Sanjay K Agrawal raises two preliminary objections; (1) as to the

maintainability of this Miscellaneous Petition especially when similar M.P.No.2724/2022 was dismissed as withdrawn without any further liberty and (2) the right & title of the parties have been decided in Civil Suit and First Appeal & Second Appeal have been decided and their orders have been affirmed upto the Supreme Court as is evident from order dated 9.9.2021 passed in Special Leave Petition (C) No.13678/2021. He also submits that the judgment of Civil Court is binding on the Revenue Courts and, therefore, no further indulgence can be shown int he mater.

List in the week commencing 21.11.2022 as prayed by Shri Naresh

Chandra Beohar, learned counsel for the petitioner for filing some more document(s).

(VIVEK AGARWAL) JUDGE

amit Signature Not Verified SAN

Digitally signed by AMIT JAIN Date: 2022.10.14 19:48:28 IST