Ajay Singh vs Kanhiyalal
2024 Latest Caselaw 3170 MP

Madhya Pradesh High Court

Ajay Singh vs Kanhiyalal on 2 February, 2024

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                           SA No. 1046 of 2023
                                            (AJAY SINGH AND OTHERS Vs KANHIYALAL AND OTHERS)

                           Dated : 02-02-2024
                                 Shri Ajay Mishra - Advocate for the appellants.

                                 Shri Kratik Mandloi - Panel lawyer for the respondent No.2 State.

Heard on the question of admission. This appeal is admitted for hearing on the following substantial questions of law :-

"(i) Whether the judgement and decree passed by both the Courts below required to be set aside as the finding recorded by the Courts below are perverse and contrary to record ?

(ii) Whether the judgment and decree passed and finding recorded in earlier proceedings between the same party and for the same land upheld up to this Court are having binding effect ? "

Issue notice to the respondent on payment of process fee within a period of seven working days.

Notices be made returnable within four weeks'.

Let a copy of memo of appeal along with the substantial questions of law a s framed today be supplied by the learned counsel for the appellant to the learned counsel for respondent within a period of one week.

List after four weeks'.

C.c. as per rules.

(DEVNARAYAN MISHRA) JUDGE

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