Gouridas vs Nagar Plika Parishad Joura Morena Thr
2024 Latest Caselaw 6740 MP

Madhya Pradesh High Court

Gouridas vs Nagar Plika Parishad Joura Morena Thr on 5 March, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                            SA No. 259 of 2017
                                              (GOURIDAS Vs NAGAR PLIKA PARISHAD JOURA MORENA THR)

                           Dated : 05-03-2024
                                    Shri G.S.Sharma- Advocate for the appellant.

                                    Shri Nirmal Sharma- Advocate for the respondent No.2/State.

Heard on admission.

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

1. Whether, the First Appellate Court has grossly erred in reversing the judgment and decree of the Trial Court by invoking the provisions of Section 41(h) of the Specific Relief Act ?

2. Whether, the suit filed by the appellant/plaintiff deserves to be decreed ?

Issue notice to the respondents on payment of process fee by registered AD as well as ordinary mode. Process fee be paid within seven working days.

Notices be made returnable within eight weeks. List thereafter.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Pj'S/-