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Pritam Singh (Deleted) vs Raghuvir Singh (Deleted)
2023 Latest Caselaw 17650 MP

Citation : 2023 Latest Caselaw 17650 MP
Judgement Date : 20 October, 2023

Madhya Pradesh High Court
Pritam Singh (Deleted) vs Raghuvir Singh (Deleted) on 20 October, 2023
Author: Avanindra Kumar Singh
                                                                                                    1
                                                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                                                       AT GWALIOR
                                                                                             SA No. 337 of 2004
                                             (PRITAM SINGH (DELETED) AND OTHERS Vs RAGHUVIR SINGH (DELETED) AND OTHERS)

                 Dated : 20-10-2023
                                                   Shri Manoj Kumar Gupta, learned counsel for the appellants.

                                                   Shri N.K.Gupta, learned senior counsel with Ms. Rashi Kushwah, learned
               counsel for LRs of respondent No. 1.

.Shri G.S.Chauhan, learned GA for respondent No. 2/State. Heard on admission.

Appellant/defendant No.2 has filed this appeal under Section 100 of CPC

against the judgment and decree dated 7/4/2004 passed by Third Additional District Judge, Gwalior in Civil Appeal No. 27-A/2003 as well as 26-A/2003 affirming the judgment and decree dated 31/3/2003 passed by 6th Civil Judge, Class I, Gwalior in Civil Suit No. 172-A/1998; whereby, suit of respondent No. 2/plaintiff as well as counter claim of appellant/defendant has been dismissed.

The appeal is admitted on the following substantial question of law:-

"D;k v/khuLFk U;k;ky;ksa us izfroknh dk 2 ch?kk 13 fCkZLok Hkwfe ij lu~ 1962 ls vkf/kiR; ekurs gq;s LFkkbZ fu"ks/kkKk dh fMdzh ikfjr u djusa esa =qfV dh gS ?"

Since respondents are already served and represented through counsel, therefore, no notice for final hearing is required to be issued.

As the records are already received, list for final arguments in the week commencing 4th December, 2023.

IR, if any, to continue till next date of hearing.

(AVANINDRA KUMAR SINGH) JUDGE

JPS/-

JAI PRAKASH Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c7633f4cfb9e38

SOLANKI ce14fcbb05b9522a, pseudonym=560BC50AD082B9BE54EE290EC8CB2193780D8357, serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8C01433EBD 48AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2023.10.20 17:20:40 +05'30'

 
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