Abdul Razzak vs Archana
2023 Latest Caselaw 7474 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       SA No. 1602 of 2018
                                                  (ABDUL RAZZAK Vs ARCHANA AND OTHERS)

                          Dated : 08-05-2023
                                  Shri Abdul Waheed Choudhary - Advocate for appellant.

                                  Ms. Shanti Tiwari - Panel Lawyer for respondent no.2/State

Shri Gaurav Shukla - Advocate for respondent no.1.

In view of report submitted by the registry is compliance of order dated 12.01.2023, the counsel for the appellant prays for and is granted four weeks

time to argue the matter on the question of valuation as well as on admission.

As prayed, list on 26.06.2023.

In the light of the judgment of the Supreme Court in case of Raghavendra Swamy Mutt Vs. Uttaradi Mutt reported in (2016)11 SCC 235, the interim order dated 24.02.2021 is not extended and shall be considered only at the time of admission.

(G.S. AHLUWALIA) JUDGE

tarun

Signature Not Verified Signed by: TARUN KUMAR SALUNKE Signing time: 5/11/2023 10:14:46 AM