The State Of Madhya Pradesh vs Shaskiya Karmchari Grih Niman ...
2023 Latest Caselaw 1832 MP

                                  1
 IN    THE       HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                         BEFORE
       HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                   ON THE 1 st OF FEBRUARY, 2023
                   REVIEW PETITION No. 88 of 2023

BETWEEN:-
1.    THE STATE OF MADHYA PRADESH PRINCIPAL
      SECRETARY VALLABH    BHAWAN   BHOPAL
      (MADHYA PRADESH)

2.    C O L L E C T O R C O L L E C T O R AHSOKNAGAR
      (MADHYA PRADESH)

3.    NAYAB TEHSILDAR ASHOKNAGAR, CIRCLE 01,
      CHANDERI DISTRICT ASHOKNAGAR (MADHYA
      PRADESH)

                                                              .....PETITIONER
(BY SHRI NITIN GOYAL- PANEL LAWYER )

AND
SHASKIYA KARMCHARI GRIH NIMAN SAKHARI
SAMITI CHANDERI THROUGH ITS PRESIDENT
SHRAVAN SHRIVASTAVA S/O SHRI KALYAN PRASAD
SHRIVASTAVA DURGA NAGAR, CHANDERI, TEHSIL
CHANDERI (MADHYA PRADESH)

                                                           .....RESPONDENTS


      This petition coming on for admission this day, JUSTICE MILIND
RAMESH PHADKE passed the following:
                                   ORDER

The present review petition has been preferred for reviewing of the order dated 12.01.2023 passed in W.P. No. 911/2023 which reads as under:

"After hearing counsel for the parties, this Court directs the Executing Court that in case, till next date any stay order is produced by the State with

regard to the execution of the judgment and decree dated 14.12.2020, the execution shall not be proceeded, else within a period of 10 days thereafter, the Executing Court should ensure the execution of the decree dated 14.12. 2020. With the aforesaid direction, the petition stands disposed of"

Earlier also during the hearing of Writ Petition on the pretext of filing of the second appeal time was sought, however, the Writ Petition was disposed of with aforesaid directions.

However, this Review Petition has been filed for extension of time for further 30 days for executing the said judgment and decree, but today also

learned Counsel is not in a position to demonstrate as to whether there is any stay in the Second Appeal.

Even otherwise, it had not been argued that there is any error apparent on the face of the record.

In view of aforesaid, there is no ground for reviewing of the order. Accordingly, Review Petition being devoid of any merits is hereby dismissed.

(MILIND RAMESH PHADKE) JUDGE ar

ABDUR RAHMAN 2023.02.02 11:10:24 +05'30'