Sharad Kumar vs Rajiv Agrawal
2024 Latest Caselaw 5373 MP

Madhya Pradesh High Court

Sharad Kumar vs Rajiv Agrawal on 21 February, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                            SA No. 680 of 2019
                                                        (SHARAD KUMAR Vs RAJIV AGRAWAL)

                           Dated : 21-02-2024
                                    Shri Rishikesh Bohare- Advocate for the appellant.

                                    Shri Devansh Mishra- Advocate for the respondent No.1.

Heard on admission.

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

1. Whether the learned First Appellate Court has fallen in error in reversing the judgment and decree of the Trial Court ?

2. Whether the learned First Appellate Court has gravely erred in extending the protection of Section 12(3) of M.P. Accommodation Control Act, 1961 to the respondent/ defendant ?

List this case for final hearing in due course.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Pj'S/-