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Rashid Khan vs Smt.Rubi
2023 Latest Caselaw 18208 MP

Citation : 2023 Latest Caselaw 18208 MP
Judgement Date : 31 October, 2023

Madhya Pradesh High Court
Rashid Khan vs Smt.Rubi on 31 October, 2023
Author: Dwarka Dhish Bansal
                                                               1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        SA No. 1891 of 2007
                                                   (RASHID KHAN Vs SMT.RUBI AND OTHERS)

                          Dated : 31-10-2023
                                Shri B.P.Gupta - Advocate for the appellant.

                                Shri Ashok Kumar Pali - Advocate for the respondent 2.

Heard on I.A.No.3316/2020, which is an application for vacating the interim order of stay.

After arguments on the said application, learned counsel for the parties

jointly submit that this second appeal has been filed challenging the judgment and decree of eviction passed on the ground under Section 12(1)(e) of the M.P Accommodation Control Act, therefore, it may be listed for final hearing in the week commencing from 28.11.2023.

Registry is directed to list this second appeal for final hearing in the week commencing from 28.11.2023 at the top of the list with liberty to mention.

(DWARKA DHISH BANSAL) JUDGE

anu

Signature Not Verified Signed by: ANUPRIYA SHARMA Signing time: 11/1/2023 10:14:45 AM

 
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