Babita vs Dewas Mandi Byapari Association ...
2023 Latest Caselaw 17507 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         SA No. 1070 of 2022
                              (BABITA AND OTHERS Vs DEWAS MANDI BYAPARI ASSOCIATION THROUGH ADHYAKSH SUSHIL
                                                     KUMAR S/O KANHAIYALAL AND OTHERS)

                           Dated : 18-10-2023
                                  Shri Manish Manana, learned counsel for the appellant.

                                  Shri Chinmay Mehta, Advocate on behalf of Shri H.Y. Mehta, learned
                           counsel for respondent.

Learned counsel for the appellant prays for and is granted 4 weeks' time to file relevant documents with respect to execution of impugned judgment and

handing over the possession of rented premises to the respondent.

List the matter after 4 weeks.

(ACHAL KUMAR PALIWAL) JUDGE

N.R.

Signature Not Verified Signed by: NARENDRA KUMAR RAIPURIA Signing time: 19-10-2023 19:24:15