Municipal Council Thr vs Liyakat Ali
2024 Latest Caselaw 6301 MP

Madhya Pradesh High Court

Municipal Council Thr vs Liyakat Ali on 29 February, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                   1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                            SA No. 1936 of 2021
                                                (MUNICIPAL COUNCIL THR Vs LIYAKAT ALI AND OTHERS)

                           Dated : 29-02-2024
                                    Shri Pawan Kumar Vijaywargiya- Advocate for the appellants.

                                    Shri Gaurav 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 grossly erred in reversing the judgment and decree of the learned Trial Court ?

2. Whether the findings recorded by the learned First Appellate Court are perverse and against the provisions of law.

3. Whether the suit filed by the respondent-plaintiff deserves to be dismissed ?

List this case for final hearing in due course.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Pj'S/-