M/S Shakti Traders Katni vs M/S Shivrajiya Trading Company
2023 Latest Caselaw 7948 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       MP No. 2671 of 2023
             (M/S SHAKTI TRADERS KATNI AND OTHERS Vs M/S SHIVRAJIYA TRADING COMPANY AND OTHERS)

       Dated : 12-05-2023
                                 Shri A.K. Jain - Advocate for the petitioners.

                                 Petitioners have filed this petition under Article 227 of the Constitution of

     India challenging order dated 02.05.2023 (Annexure-P/7) passed by 9th
     Additional District Judge, Katni (MP).
                                 Learned counsel appearing for petitioners submitted that petitioner has

     filed an application for consolidation of suit filed by petitioners and by
     respondents. Application has been dismissed. It is submitted that if adverse

order, judgment or decree is passed against petitioners in other suit then petitioners' suit will become infructuous. In these circumstances and in interest of justice both the suits are to be heard analogously.

Issue notice to the respondents on payment of process fee within seven days by both modes.

Further proceedings in Civil Suit No.6-B/2017 pending before 9th Additional District Judge, Katni (MP) shall remain stayed till the next date of

hearing.

C.C. as per rules.

(VISHAL DHAGAT) JUDGE

shabana Digitally signed by SHABANA ANSARI Date: 2023.05.12 15:41:17 +05'30'