Smt.Chandra Kala vs Sanmat Kumar Saravgi & Ors.
2022 Latest Caselaw 12112 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        FA No. 430 of 2005
                                           (SMT.CHANDRA KALA Vs SANMAT KUMAR SARAVGI & ORS.)

                          Dated : 12-09-2022
                                Shri Abhijit Awasthi, Advocate for the appellant.

                                Shri Satyam Agrawal, Advocate for the respondent No.1/L.Rs.

Shri A.K. Jain, Advocate for the respondent No.2. Shri Sanjay K. Agrawal, Advocate along with Shri Siddharth Bhola, Advocate for the respondent No.8.

Learned counsel for the appellant submits that the matter will be argued

by Shri Brian D'Silva, learned Sr. Advocate but he is arguing before the Court Room No.1, hence he prays for some time.

Shri Jain has vehemently opposed the prayer and submitted that the appeal is pending since 2005 and it is a part heard matter, hence the case be not adjourned.

Shri Jain further submits that he does not want to press I.A. No.8000/2022, which is an application under Order 41 Rule 27 of the CPC.

Accordingly, I.A. No.8000/2022 is hereby dismissed as withdrawn. Under these circumstances, by way of last chance, time is granted and it

is made clear that no further adjournment shall be granted to either of the parties on the next date of hearing and the case will be closed for judgment.

List on 28.09.2022 under the category of part heard matter.

(ARUN KUMAR SHARMA) JUDGE

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Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 9/16/2022 10:27:19 AM