Vijaykrishna Neema vs Naresh
2023 Latest Caselaw 8630 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                       BEFORE
                                       HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
                                                 ON THE 13 th OF JUNE, 2023
                                             REVIEW PETITION No. 904 of 2019

                          BETWEEN:-
                          VIJAYKRISHNA NEEMA S/O GOPIKRISHNA NEEMA,
                          AGED ABOUT 68 YEARS, OCCUPATION: BUSINESS 1/1,
                          TAMBOLI BAKHAL INDORE (MADHYA PRADESH)

                                                                                         .....PETITIONER
                          (NONE FOR THE PETITIONER )

                          AND
                          1.    NARESH S/O LEKHRAJ NAVLANI, AGED ABOUT 65
                                YE A R S , OCCUPATION: BUSINESS 88, KATJU
                                COLONY INDORE (MADHYA PRADESH)

                          2.    THROGH COMMISSIONER INDORE MUNICIPAL
                                COR POR ATION MUNICIPAL COUNCIL OFFICE
                                (MADHYA PRADESH)

                          3.    ADMINISTRATOR    INDORE      MUNICIPAL
                                CORPORATION (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                          (BY SHRI SHIVAN BHARGAVA, ADVOCATE )

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                              ORDER

This review petition has been filed by the petitioner for extension of time to vacate the premises within further six weeks time.

Shri Shivam Bhargava, learned counsel on behalf of Shri Aniket Naik, learned counsel for the respondents submits that the original judgement was passed in F.A.No.375/1999 on 17/6/2019 and thus it has been more than three Signature Not Verified Signed by: REENA PARTHO SARKAR Signing time: 13-Jun-23 5:20:53 PM

years since the aforesaid judgment has been passed and whereas in the review petition itself only six months time was sought by the petitioner from 03.07.2019 and in such circumstances, as the aforesaid time has also elapsed nothing survives in this petition.

Since none has appeared for the petitioner and on perusal of the documents filed on record including the review petition, this Court finds that the petitioner has sought additional time of six months to vacate the premises from 03.07.2019. Due to lapse of time more than two and half years have already been passed over and above the aforesaid period of six months, this review petition has already rendered infructuous.

Accordingly, the present review petition is hereby dismissed as rendered infructuous.

(SUBODH ABHYANKAR) JUDGE das

Signature Not Verified Signed by: REENA PARTHO SARKAR Signing time: 13-Jun-23 5:20:53 PM