Madhya Pradesh High Court
Hira Gadariya vs Ramvishal Chamar on 7 November, 2023
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 60 of 2017
(HIRA GADARIYA Vs RAMVISHAL CHAMAR AND OTHERS)
Dated : 07-11-2023
Shri K.S. Jha, Advocate for appellant.
None for respondent.
Shri Anupam Chaturvedi, Panel Lawyer for respondent-State.
Heard on I.A. No.461/2017, which is an application under Order 41 Rule 5 CPC and I.A. No. 12611/2017, which is an application under Order 39 Rule 1 & 2 CPC.
None is appearing to oppose the said applications. As such, interim relief granted on 16.03.2017 is hereby made absolute and I.A. Nos.461/2017 & 12611/2017 are disposed off/closed.
Also heard on I.A. No.12609/2017, which is an application under Order 1 Rule 10 CPC.
Issue notice of this I.A. to the proposed parties mentioned in I.A. No.12609/2017 i.e. Ramesh Prasad Awasthy and Bhagwant Singh Parmar on payment of process fee within seven working days, failing which, this appeal shall stand dismissed without further reference to the Court.
If appeal survives, list for further consideration of I.A. No.12609/2017 after service of notice on the said proposed parties.
(DWARKA DHISH BANSAL) JUDGE Pallavi Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 11/9/2023 4:41:13 PM