Citation : 2023 Latest Caselaw 7616 MP
Judgement Date : 9 May, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MA No. 5565 of 2022
(SUSHEEL LOHATI Vs PATEL SAW MILL KHIRKIYA)
Dated : 09-05-2023
Shri Bhupendra Shukla - Advocate for the appellant.
Shri Arvind Soni - Advocate for the respondent.
This appeal is filed by the defendant being aggrieved of the judgment dated 10/11/2022 passed by the Second District Judge, Harda in Regular Civil Appeal No. 09/2022 remanding the matter to the trial court under the provisions
of Order 30 Rule 1, Order 1 Rule 10 read with Section 69(1)(2) of the Indian Partnership Act without there being any pleadings that any of the parties is a partnership firm.
Shri Arvind Soni submits that for that, plaint and written statement will be required.
Let same be filed by Shri Soni within seven days.
List this case on 16 th June, 2023. Interim relief to continue.
(VIVEK AGARWAL) JUDGE
vy
Signature Not Verified SAN
Digitally signed by VAIBHAV YEOLEKAR Date: 2023.05.10 19:49:54 IST
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