Madhya Pradesh High Court
Shubhalay Villa A Partnership Firm vs Vishandas Parwani on 3 August, 2023
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANJAY DWIVEDI
ON THE 03rd of AUGUST 2023
Misc. Petition No.6627 of 2019
BETWEEN:-
1. SHUBHALAY VILLA, A PARTNERSHIP FIRM
HAVING ITS OFFICE AT E-7/158, 11 NUMBER, MAIN
ROAD, ARERA COLONY, BHOPAL (MP) THOURGH
ITS PARTNERS NAMELY PETITIONERS 2 &
3/DEFENDANTS 2 & 3
2. SHISHIR KHARE S/O SHRI G.L. KHARE, AGED
ABOUT 59 YEARS, R/O G-2/194, GULMOHAR
COLONY, BHOPAL (MP)
3. SMT. NANDA KHARE W/O SHRI SHISHIR KHARE,
AGED ABOUT 55 YEARS, R/O G-2/194, GULMOHAR
COLONY, BHOPAL (MP)
4. VISHNU HITECH BUILDERS & DEVELOPERS, A
PARTNERSHIP FIRM HAVING ITS OFFICE AT G-
2/194 GULMOHAR COLONY, BHOPAL (MP)
THROUGH PARTENERS PETITIONERS 2 &
3/DEFENDANT 2 & 3
.....PETITIONERS
(BY SHRI AVINASH ZARGAR - ADVOCATE)
AND
1. VISHANDAS PARWANI S/O SHRI GULAB RAI
PARWANI, AGED ABOUT 66 YEARS, R/O 141
MALVIYA NAGAR, BHOPAL, MP
2. PARWANI BUILDING LANDMARKS PRIVATE
LIMITED R/O 141 MALVIYA NAGAR BHOPAL (MP)
3. CITY BUILDER & INVESTMENTS, THROUGH
PARTNER VISHANDAS PARWANI, R/O 141
MALVIYA NAGAR BHOPAL (MP)
......RESPONDENTS
2
(RESPONDENTS BY SHRI SANKALP KOCHAR - ADVOCATE)
..............................................................................................................................................................................
Reserved on : 31.07.2023
Pronounced on : 03.08.2023
..............................................................................................................................................................................
This petition having been heard and reserved for orders,
coming on for pronouncement this day, the Court pronounced the
following:
ORDER
This petition is listed under caption 'Heldup Matters'. Since pleadings are complete and learned counsel for the parties are ready to argue the matter, therefore, it is heard finally.
2. Since the issue involved in the present petition has already been dealt with and decided by this Court in the connected petition i.e. M.P. No.4187 of 2019 [Shubhalay Villa A Partnership Firm and others Vs. Vishndas Parwani (dead) Through Lrs Jhanhavi Mangwani Alias Bharti Parwani and others] vide order dated 03.08.2023 dismissing the petition, therefore, the present petition is also dismissed in light of the order passed in M.P. No.4187 of 2019.
(SANJAY DWIVEDI) JUDGE Devashish DEVASHISH MISHRA 2023.08.04 11:03:11 +05'30'