Manoj Kumar vs Nagar Panchayat Alampur
2024 Latest Caselaw 15235 MP

Madhya Pradesh High Court

Manoj Kumar vs Nagar Panchayat Alampur on 21 May, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                           SA No. 716 of 2024
                                             (MANOJ KUMAR Vs NAGAR PANCHAYAT ALAMPUR AND OTHERS)

                           Dated : 21-05-2024
                                    Ms. Rashi Kushwah- Advocate for the appellant.

                                    Shri Prabhat Pateriya- Government Advocate for the State.
                                    Heard on admission.
                                    The appeal is admitted on following substantial question of law:-

                                    1. Whether, the First Appellate Court has erred in reversing the
                                    judgment and decree of the Trial Court without any cogent reason
                                    ?
                                    2. Whether, the suit of the appellant/plaintiff deserves to be
                                    decreed ?
                                    Issue notice to the respondents on admission 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/-