Vijay Shankar Shrivastava vs Mrs. Gouri Singh
2023 Latest Caselaw 9645 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                     CONC No. 565 of 2016
                                       (VIJAY SHANKAR SHRIVASTAVA Vs MRS. GOURI SINGH AND OTHERS)

                    Dated : 26-06-2023
                            Shri Arjun Bajpai, learned counsel for the petitioner.

                            Shri Prateek Jain, learned counsel for the respondents.

Learned counsel for the petitioner contends that the order dated 13/08/2015 passed in WP No.10410/2010 has not been complied with.

It is contended by the counsel that on 10/01/2023 it was undisputed that the

Supreme Court finally decided the Civil Appeal No.5527/2022 and there was no impediment in ensuring compliance of order dated 13/08/2015, yet as of now, compliance report has not been filed by the respondents.

Learned counsel for the respondents prays for and is granted time to file additional reply.

Order-sheet dated 10/01/2023 further reflects that as a last indulgence, three weeks time was granted to the respondents to file the additional reply in the light of judgment of the Apex Court but as of now, additional reply has not been filed.

Respondent No.4 is directed to remain personally present before this Court to

explain the lapses on the next date of hearing.

List on 24/07/2023.

(MANINDER S. BHATTI) JUDGE

Astha

Signature Not Verified Signed by: ASTHA SEN Signing time: 6/27/2023 6:56:25 PM