Murli Sharma vs Bhagwandas
2022 Latest Caselaw 13936 MP

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                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                             SA No. 177 of 2007
                                              (MURLI SHARMA AND OTHERS Vs BHAGWANDAS AND OTHERS)

                            Dated : 28-10-2022
                                      Shri Avinash Zargar-Advocate for appellants.

                                      Shri Rajesh Patel-Advocate for respondents.

Heard on I.A. No. 9330/2022, which is an application under S. 13(6) of the M.P. Accommodation Control Act.

Learned counsel for the respondents submits that the appellant has deposited up-to-date rent, therefore, he prays for withdrawal of this I.A.

Accordingly, I.A. No.9330/2022 is dismissed as withdrawn/closed. Learned counsel for respondents submits that the appellant has filed single second appeal against the dismissal of counter claim as well as against the judgment and decree of remand passed by first appellate Court, which is not maintainable.

This objection about the maintainability shall be considered at the time of final hearing.

List for final hearing in the first week of January, 2023.

(DWARKA DHISH BANSAL) JUDGE

Pallavi

Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 10/29/2022 12:30:39 PM