G. Kujur vs Rajesh Kumar Agrawal
2024 Latest Caselaw 14536 MP

Madhya Pradesh High Court

G. Kujur vs Rajesh Kumar Agrawal on 16 May, 2024

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 680 of 2022 (R.N.PATEL AND OTHERS Vs RAJESH AGRAWAL AND OTHERS)

MCRC/48575/2018, MCRC/48766/2018, CRR/02797/2021, CRR/02877/2021, CRR/02922/2021, CRR/00270/2022 Dated : 16-05-2024 Parties through their counsel.

T he counsels for the applicants submit that the issue with regard to ownership of the land was also pending before the trial Court and the trial Court has passed the judgment and decree in respect of the title of the land in question

for which fraud has been alleged to have been committed by the present applicants. The judgment and decree passed by the trial Court has also been affirmed by the appellate Court. According to the counsels for the applicants, the finding of the trial Court would clarify the issue involved in these cases and will prove that the present applicants are innocent and a false case has been registered against them.

Considering the aforesaid, the counsels for the applicants are directed to file a copy of judgment and decree passed by the trial Court as well as the order of appellate Court affirming the same.

List all these matters on 28.05.2024.

Interim relief, if any, shall continue till the next date of hearing.

(SANJAY DWIVEDI) JUDGE

ac/-