Rakesh Kumar Nigam vs Sudeep Kumar Nigam
2023 Latest Caselaw 13849 MP

                                                             1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       CR No. 250 of 2022
                                   (RAKESH KUMAR NIGAM AND OTHERS Vs SUDEEP KUMAR NIGAM AND OTHERS)

                           Dated : 23-08-2023
                                 Shri Rohit Kumar Mangal, learned counsel for the petitioner.

                                 Shri Deepak Kumar Batham, learned counsel for the respondent No.7.

Shri Tehjeeb Khan, learned counsel for the respondent No.22.

Learned counsel for the petitioner by relying upon the judgment of the Chhattisgarh High Court in Ismail Hussain Fatmi V/s. Radheshyam Gupta

2009 AIHC 2900 and Jhansi Orai Tollway Private Limited V/s. Bank of India and Others 2015 SCC OnLine Chh 748 has contended that Civil Revision under Section 115 of the CPC against the impugned order would be maintainable.

Learned counsel for the respondents pray for time. As prayed, list the matter after three weeks.

(PRANAY VERMA) JUDGE

ns

Signature Not Verified Signed by: NEERAJ SARVATE Signing time: 24-08-2023 14:14:07