Bansilal vs Mahant Madan Mohan Das (Died) Thr. L.Rs. ...
2024 Latest Caselaw 4988 MP

Madhya Pradesh High Court

Bansilal vs Mahant Madan Mohan Das (Died) Thr. L.Rs. ... on 20 February, 2024

Author: Dwarka Dhish Bansal

Bench: Dwarka Dhish Bansal

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                           SA No. 955 of 2018
                               (BANSILAL Vs MAHANT MADAN MOHAN DAS (DIED) THR. L.RS. RADHAMOHAN DAS AND OTHERS)

                          Dated : 20-02-2024
                                   Shri Govind Prasad Patel - Advocate for the appellant.

                                   Shri Sandeep Dubey - Panel Lawyer for respondent 3/State.

Heard on the question of admission.

Appeal being arguable is admitted for final hearing on the following substantial question of law:-

"1. Whether order and judgment and decree passed by courts below being contrary to the law laid down by the Supreme Court in the case of Srihari Hanumandas Totala vs. Hemant Vithal Kamat and others (2021) 9 SCC 99 are sustainable ?"

Issue notice of final hearing along with extract of substantial question of law to respondents 1-2 on payment of PF within 7 working days, failing which this appeal shall stand dismissed without further reference to the Court.

If appeal survives, list for final hearing in due course.

(DWARKA DHISH BANSAL) JUDGE

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