Rohit Grih Nirman Sahkari Samiti ... vs Shiv Charan Gupta
2023 Latest Caselaw 1038 MP

                                                    1
                               IN THE HIGH COURT OF MADHYA PRADESH
                                            AT JABALPUR
                                              FA No. 707 of 2013
                      (ROHIT GRIH NIRMAN SAHKARI SAMITI MYST. Vs SHIV CHARAN GUPTA AND OTHERS)

           Dated : 17-01-2023
                      Shri Anil Lal - Advocate for the appellant.

                      Shri Ayur Jain - Advocate for respondent No.1.

It is informed by Shri Lala that respondent No.2 - N.L. Rohitas has expired. It is further submitted that the trial Court had passed the impugned judgment and decree also on the basis of report submitted by the Cooperative

Inspector, however, the said report has been set aside in Revision and he is also intending to file the said document under Order 41 Rule 27 CPC, therefore, it is prayed that some time may be granted to do the needful.

Time granted.

List this case in the week commencing 27.02.2023.

(G.S. AHLUWALIA) JUDGE

Shanu

Digitally signed by SHANU RAIKWAR Date: 2023.01.18 18:09:46 +05'30'