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Dinesh vs Riyajuddeen
2023 Latest Caselaw 13239 MP

Citation : 2023 Latest Caselaw 13239 MP
Judgement Date : 14 August, 2023

Madhya Pradesh High Court
Dinesh vs Riyajuddeen on 14 August, 2023
Author: Hirdesh
                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                           SA No. 518 of 2022
                                                (DINESH AND OTHERS Vs RIYAJUDDEEN AND OTHERS)

                           Dated : 14-08-2023
                                 Shri Kailash Sajonia, learned counsel for the appellants.

                                 Shri Bhuwan Gautam, learned Government Advocate for the
                           respondent/State.

Heard on the question of admission and I.A.No.1379/2022. The appeal is admitted for hearing on the following substantial questions

of law:-

"(a) Whether the learned Courts below erred in law in allowing the appeal of the appellants?

(b) Whether the impugned judgment and decree of the Courts below are contrary to law, facts and circumstances of the case and deserves to be set aside?"

Issue notice to the respondents on admission and I.A.No.1379/2022 by RAD mode on payment of process fee within seven working days returnable within four weeks.

List after four weeks.

(HIRDESH) JUDGE

RJ

Signature Not Verified Signed by: REENA JOSEPH Signing time: 14-08-2023 17:27:21

 
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