Madhya Pradesh High Court
Apurva Sonakia vs Executive Board Of Methodist Church In ... on 7 September, 2022
Author: Arun Kumar Sharma
Bench: Arun Kumar Sharma
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CR No. 466 of 2022 (APURVA SONAKIA AND OTHERS Vs EXECUTIVE BOARD OF METHODIST CHURCH IN INDIA AND OTHERS) Dated : 07-09-2022 Shri Brian D'silva, learned Senior Counsel with Shri Abhishek Dilraj, learned counsel for the applicants.
Learned Senior Counsel for the applicants submits that the applicants have preferred this revision petition against rejection order of application filed under Order 7 Rule 1(b) of CPC, therefore, this revision is maintainable.
In view of above submission, Office is directed to verify the defect regarding question of maintainability of revision petition and list the matter accordingly on 14/09/2022.
(ARUN KUMAR SHARMA) JUDGE skt Signature Not Verified Signed by: SANTOSH KUMAR TIWARI Signing time: 9/7/2022 5:40:23 PM