Shyam Singh vs Registered Vidhi Chand Dharmshala
2023 Latest Caselaw 19366 MP

Madhya Pradesh High Court

Shyam Singh vs Registered Vidhi Chand Dharmshala on 21 November, 2023

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                                   1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                               SA No. 476 of 2010
                                        (SHYAM SINGH AND OTHERS Vs REGISTERED VIDHI CHAND DHARMSHALA)

                           Dated : 21-11-2023
                                    Shri V.K.Bhardwaj, learned senior counsel with Shri Anand Bhardwaj,

                           learned counsel for the appellants.
                                    Respondents by Shri YPS Rathore, Advocate.

Heard on admission.

Record already received. The appeal is admitted on the following substantial questions of law:-

"1. Whether, learned lower appellate Court failed to consider the directions given by this Court vide judgement dated 14/5/2010 in M.A.No. 1119/2009?

2. Whether, learned Courts below failed to consider Section 3 of M.P. Accommodation Control Act, 1961 and the judgment dated 14/5/2019 passed in M.A.No. 1119/2009 objectively as such the judgment and decree is vitiated in the eyes of law?"

List for final hearing in due course alongwith M.A.No. 162/2004.

IR, if any, to continue.

(AVANINDRA KUMAR SINGH) JUDGE

JPS/-