Arjunpuri Goswami vs The State Of Madhya Pradesh
2023 Latest Caselaw 21323 MP

Madhya Pradesh High Court

Arjunpuri Goswami vs The State Of Madhya Pradesh on 13 December, 2023

Author: Vivek Agarwal

Bench: Vivek Agarwal

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        WP No. 17603 of 2023
                                (ARJUNPURI GOSWAMI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 13-12-2023
                                 Shri Rahul Deshmukh - Advocate for the petitioners.

                                 Shri Amit Sharma - Government Advocate for the respondents-State.

Shri Om Shankar Pandey, Shri Ravindra Kumar Bisen and Shri Deependra Kumar Mishra - Advocates for the interveners.

Let personal affidavit of the Collector, Balaghat be filed as to whether

second appeal has been filed against the judgment and decree dated 28.02.2001 passed in Civil Appeal No.57-A/1998 by the learned Second Additional District Judge, Waraseoni, District Balaghat and if any appeal was filed then what is the outcome of that appeal.

Let the said affidavit be filed within seven days. List on 22.12.2023 top of the list.

Interim relief, if any, to continue till then.

(VIVEK AGARWAL) JUDGE

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