Manoramabai & Ors. vs Devkaran & Ors.
2024 Latest Caselaw 15906 MP

Madhya Pradesh High Court

Manoramabai & Ors. vs Devkaran & Ors. on 28 May, 2024

                                                               1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                          SA No. 672 of 2009
                                       (MANORAMABAI & ORS. AND OTHERS Vs DEVKARAN & ORS. AND OTHERS)

                           Dated : 28-05-2024
                                   Shri Archana Upadhyaya, learned counsel for the appellant No.1.

                                   Shri Rohit Sinnarkar, learned counsel for the Respondent.

Vide order dated 05.01.2024, I.As No. 3252/2023 and 1465/2022 have already been allowed and I.As. No. 8267/2023 and 4644/2022 have been rejected, hence all the I.As stand disposed off.

Office is directed to mark these I.As. as disposed off so that they are not listed again.

Counsel for the respondent submits that S.A. Nos. 614/2009, 615/2009 and 616/2009 are the cases arising out of the same judgment, therefore, these may be connected with this case.

Registry is directed to list S.A. Nos. 614/2009, 615/2009 and 616/2009 alongwith the instant S.A. after summer vacation.

(BINOD KUMAR DWIVEDI) JUDGE

Vatan