Madhya Pradesh High Court

Omprakash vs Bherushankar on 6 May, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                               1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                          WP No. 1805 of 2006
                                                       (OMPRAKASH Vs BHERUSHANKAR)

                           Dated : 06-05-2024
                                  None for the petitioner.

                                  Shri J.P. Gupta, Shri S.N. Vyas, Ms. Hemlata Gupta, Shri M.
                           Manana, Shri B.Dwivedi and Shri B.L. Bakalia, learned counsel for the
                           concerned respondents.

Heard on I.A. No.3677/2024, which has been registered as PUD received

from the Court of IInd District Judge, Ujjain requesting for permission to hear the suit and decide the same finally.

This Writ Petition No.1805/2006 was finally disposed of on 10.11.2010 with the rider that the trial Court shall proceed with the suit, but shall not pass any final judgment and decree without the leave of this Court. The aforesaid writ petition was disposed of.

Since the writ petition is already disposed of vide order dated 10.11.2010, the same cannot be adjudicated on merits again and nothing has been brought on record as to why the judgment should not be passed by the

trial Court.

In view of the aforesaid, I.A. No.3677/2024 is allowed. The trial Court is directed to proceed with the suit in accordance with law and pass the final judgment.

With the aforesaid, the PUD stands allowed and disposed of.

                              (S. A. DHARMADHIKARI)                                  (GAJENDRA SINGH)
                                       JUDGE                                              JUDGE








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