M/S Ashoka Fincap(Mp) Private ... vs Shikha Grih Nirman Sahakari ...
2023 Latest Caselaw 17668 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                         MP No. 6279 of 2023
                             (M/S ASHOKA FINCAP(MP) PRIVATE LIMITED THROUGH AUTHORIZED SIGNATORY RAMKISHORE
                           GUPTA AND OTHERS Vs SHIKHA GRIH NIRMAN SAHAKARI SOCIETY NEAR ROXY POOL KAMPOO ROAD
                                            LASHKAR GWALIOR THROUGH PRESIDENT SAM AND OTHERS)

                           Dated : 20-10-2023
                                   Shri Sanjeev Jain - Advocate for the petitioners.
                                   The instant petition under Article 227 of the Constitution is preferred by
                           the petitioners taking exception to the order dated 27-09-2023 passed by the
                           trial Court whereby the application preferred by the petitioners under Order XIV
                           Rule 5 of CPC has been rejected and the issues who would have been germane

                           to the controversy were ignored to be framed.
                                   Issue notice to the respondents on payment of process fee within seven

days by RAD mode, returnable within four weeks.

As an interim measure, the proceedings of civil suit pending before the trial Court may go on but final judgment shall not be delivered without leave of this Court.

(ANAND PATHAK) JUDGE

Anil*

Signature Not Verified Signed by: ANIL KUMAR CHAURASIYA Signing time: 20-10-2023 18:40:25