Madhya Pradesh High Court
Indar Chand Jain Dead Thr. Lrs Omprakash ... vs Shyamlal Dead Thr. Lrs Smt. Gopi Vyas on 2 September, 2020
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
1 CR-67-2020
The High Court Of Madhya Pradesh
CR-67-2020
(INDAR CHAND JAIN DEAD THR. LRS OMPRAKASH JAIN AND OTHERS Vs SHYAMLAL DEAD THR. LRS
SMT. GOPI VYAS AND OTHERS)
3
Gwalior, Dated : 02-09-2020
Heard through Video Conferencing.
Shri Sanjeev Jain, learned counsel for the petitioners.
Shri Sanjay Kumar Dwivedi, learned counsel for respondents No.1 &
4. It is submitted by learned counsel for the petitioners that in compliance of decree passed by the Civil Court, the petitioners have already vacated the shop/premises and now the petitioners are not having possession over the shop under dispute.
Shri Sanjay Kumar Dwivedi, learned counsel submits that he is representing only respondents No.1 and 4 in this case. Remaining respondents are still unserved.
Looking to the aforesaid admission of the petitioners, it would be appropriate to hear all the parties of this case for just disposal of this revision.
Hence, notice be issued to the respondents No.2, 3, 5, 6 and 7 on payment of process fee by ordinary as well as registered AD modes within a period seven days, returnable within a period of four weeks.
List this case immediately after service of notices upon the aforesaid respondents.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE pwn* Pawan Kumar 2020.09.03 16:01:02 +05'30'