Smt.Rampyari Bai vs Shri Aun Kapoor
2024 Latest Caselaw 13730 MP

Madhya Pradesh High Court

Smt.Rampyari Bai vs Shri Aun Kapoor on 10 May, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR FA No. 2183 of 2018 (ARUN KAPOOR Vs SMT. RAMPYARI BAI AND OTHERS)

FA/01266/2019, FA/01267/2019 Dated : 10-05-2024 Parties through their counsel.

There are three first appeals arising out of a common judgment. Counsel for appellants in F.A. No.2183/2018 and 1267/2019 seek adjournment for the reason that their senior are not available, while counsel for

appellant in F.A. No.1266/2019 has joined through VC and is willing to submit argument.

With the consent of the counsel for appellants, the matters are adjourned with the understanding that arguments on admission shall positively be heard on the next date.

List the matter on 3rd of July, 2024.

(ANURADHA SHUKLA) JUDGE

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