Ratti vs Nihal Singh
2023 Latest Caselaw 2024 MP

                                                               1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                          FA No. 32 of 2008
                                                     (RATTI Vs NIHAL SINGH AND OTHERS)

                           Dated : 03-02-2023
                                    None for the appellant.

                                    Shri P.C. Chandil - Advocate for the respondents.

Heard on I.A. No.5573/2022, which is an application for urgent hearing filed on behalf of respondents No.1 to 3.

Learned counsel for the respondents submits that this appeal has been filed against the judgment and decree of specific performance granted in his

favour wherein appellant got the stay and did not want to argue the matter, therefore, the matter is required to be heard urgently.

Considering the nature of appeal and overall facts and material of the case, the prayer made by the counsel for the appellant is allowed.

Let the matter be listed under "High Court Expedited Cases". Accordingly, I.A.No.5573/2022 stands disposed of.

(SATYENDRA KUMAR SINGH) JUDGE

Monika

Signature Not Verified Signed by: MONIKA SHARMA Signing time: 04-02-2023 11:01:54 AM