Akhilesh vs Gokuldas Real Estate And ...
2023 Latest Caselaw 12668 MP

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                        BEFORE
                                              HON'BLE SHRI JUSTICE HIRDESH
                                                 ON THE 7 th OF AUGUST, 2023
                                               MISC. PETITION No. 4236 of 2021

                           BETWEEN:-
                           AKHILESH S/O SHRI MOHANLAL GUPTA, AGED ABOUT
                           47 YEARS, OCCUPATION: SERVICE 72, VYANKTESH
                           NAGAR (MADHYA PRADESH)

                                                                                      .....PETITIONER
                           (BY SHRI RISHIRAJ TRIVEDI - ADVOCATE FOR THE PETITIONER)

                           AND
                           1.    GOKULDAS REAL ESTATE AND DEVELOPERS PVT.
                                 LTD. THROUGH DIRECTOR SHYAMSUNDAR S/O
                                 BABULAL MAHAJAN, ADD-SIDDHMATA MANDIR
                                 PATH (MADHYA PRADESH)

                           2.    SHYAMSUNDAR S/O BABULAL MAHAJAN, AGED
                                 ABOUT   57  YEARS, OCCUPATION: BUSINESS
                                 SIDDHMATA   MANDIR    PATH,   KHARGONE
                                 (MADHYA PRADESH)

                           3.    ASHOK S/O BABULAL MAHAJAN, AGED ABOUT 57
                                 YEAR S , OCCUPATION: BUSINESS SIDDHMATA
                                 MANDIR PATH , KHARGONE (MADHYA PRADESH)

                           4.    M.P. STATE THROUGH COLLECTOR KHARGONE
                                 (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                           (BY SHRI DATTATRAY KALE - ADVOCATE FOR THE RESPONDENT NO.2)

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

Learned counsel for the parties submits that the final judgment in the matter has already been passed by the trial Court. Signature Not Verified Signed by: RASHMI PRASHANT Signing time: 08-08-2023 18:46:23

In view of the aforesaid, the petition has been rendered infructuous and is accordingly dismissed as such.

(HIRDESH) JUDGE rashmi

Signature Not Verified Signed by: RASHMI PRASHANT Signing time: 08-08-2023 18:46:23