Anil vs M/S Umang Vihar Through Partner ...
2022 Latest Caselaw 12995 MP

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             IN THE HIGH COURT OF MADHYA PRADESH
                           AT INDORE
                               BEFORE
                   HON'BLE SHRI JUSTICE VIVEK RUSIA
                     ON THE 26th OF SEPTEMBER, 2022

                  MISC. PETITION No. 3868 of 2022

        BETWEEN:-
1.      ANIL S/O LATA DALELSINGH JI GUPTA
        OCCUPATION: BUSINESS IN FRONT OF SUB
        JAIL MHOW NEEMUCH ROAD, MANDSOUR
        (MADHYA PRADESH)

2.      JYOTI W/O AASHISH JI GUPTA OCCUPATION:
        BUSINESS IN FRONT OF SUBJAIL MHOW
        NEEMUCH ROAD. MANDSAUR (MADHYA
        PRADESH)

3.      SUMAN W/O ANIL JI GUPTA OCCUPATION:
        BUSINESS IN FRONT OF SUBJAIL MHOW
        NEEMUCH ROAD. MANDSAUR (MADHYA
        PRADESH)

                                                           .....PETITIONER
        (SHRI AAYUSH     PANDEY,    LEARNED     COUNSEL FOR       THE
        PETITIONERS.)

        AND
1.      M/S UMANG VIHAR THROUGH PARTNER
        SANDEEP S/O BHAGWATILAL MODI MODI
        MOHALLA, NIMBAHEDA (RAJASTHAN)

2.      STATE OF MADHYA PRADESH THROUGH
        DISTRICT COLLECTOR DISTRICT MANDSAUR
        (MADHYA PRADESH)

3.      STATE OF MADHYA PRADESH THROUGH SUB
        R EGIS TR AR REGISTRAR OFFICE SITAMAU
        DISTRICT MANDSAUR (MADHYA PRADESH)

                                                        .....RESPONDENTS
        (NONE FOR THE RESPONDENTS.)

      This petition coming on for admission this day, th e court passed the
following:
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                                      ORDER

Learned counsel for the petitioners submits that after passing of the impugned order on 5.8.2022, both the parties have led their evidence, final arguments have been advanced and now the case is fixed for judgment.

In view of the above, I do not find it appropriate to interfere at this stage. However, the petitioners are at liberty to challenge the issue/s decided by way of the impugned order in an appeal, if required to be filed.

With the aforesaid, this petition stands disposed of.

(VIVEK RUSIA) JUDGE Alok Digitally signed by ALOK GARGAV Date: 2022.09.26 18:20:00 +05'30'