Vishnu Kishor Jaiswal vs Manish Uikey
2024 Latest Caselaw 12248 MP

Madhya Pradesh High Court

Vishnu Kishor Jaiswal vs Manish Uikey on 1 May, 2024

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                           SA No. 247 of 2018
                                                 (VISHNU KISHOR JAISWAL Vs MANISH UIKEY)

                           Dated : 01-05-2024
                                 Shri Sanjay Sharma - Advocate for the appellant.

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

                                 "1. Whether the learned first appellate Court is right in reversing
                                 the judgment and decree passed by trial court on the grounds
                                 under Section 12(1)(a) and 12(1)(m) of M.P. Accommodation
                                 Control Act, 1961 ?
                                 Issue notice of final hearing to the respondent on payment of PF within

seven working days. It be made returnable within six weeks.

List after six weeks.

(BINOD KUMAR DWIVEDI) JUDGE

Akm