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Shri Amarjeet Singh Thr. Power Of ... vs Shri Harbhajan Singh
2022 Latest Caselaw 12184 MP

Citation : 2022 Latest Caselaw 12184 MP
Judgement Date : 13 September, 2022

Madhya Pradesh High Court
Shri Amarjeet Singh Thr. Power Of ... vs Shri Harbhajan Singh on 13 September, 2022
Author: Dwarka Dhish Bansal
                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        FA No. 456 of 2021
                            (SHRI AMARJEET SINGH THR. POWER OF ATTORNEY SHRI INDERPAL SINGH S/O SHRI JASWANT
                                               SINGH Vs SHRI HARBHAJAN SINGH AND OTHERS)

                          Dated : 13-09-2022
                                Shri Aabeer Das, learned counsel for the appellant.

                                Shri Saurabh Pathak, learned counsel for LRs. of respondent 1.

Shri Raman Choubey, proxy counsel on behalf of Shri Kunal Thakre, learned counsel for respondent 2.

Shri Himanshu Tiwari, learned Panel Lawyer for respondent 3/State.

Heard on I.A. No.4648/2022, which is an application under Order 1 Rule 10 CPC has been filed on behalf of the subsequent purchasers Smt. Shweta Mittal, Smt. Vijeta Mittal and Smt. Dipti Mittal.

The aforesaid application has been filed on the ground of purchase of part of the disputed land by way of registered sale deed dated 02/06/2021 that is after passing of impugned judgment and decree dated 15/03/2021.

For the reasons mentioned in the application, I.A. No.4648/2022 is allowed and disposed off and the appellant is directed to carry out necessary correction in the memo of appeal to implead the subsequent purchasers as

respondents 4 to 6 within seven working days, failing which, the appeal shall stand dismissed without reference to the Court.

Also heard on I.A. No.4036/2021.

As there is no opposition in writing and in view of the dispute among the parties, the interim relief granted on 30/06/2021 is made absolute and I.A. No.4036/2021 is disposed off/closed.

List for final hearing in due course.

Signature Not Verified Signed by: RASHMI RONALD VICTOR Signing time: 9/13/2022 5:04:01 PM

(DWARKA DHISH BANSAL) JUDGE RS

Signature Not Verified Signed by: RASHMI RONALD VICTOR Signing time: 9/13/2022 5:04:01 PM

 
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