Madhya Pradesh High Court
M/S Otg Global Finance Ltd. vs Corporation (Area) Basketball Trust on 20 August, 2018
HIGH COURT OF MADHYA PRADESH
MCC No.2003/2018
Indore, Dated : 20.8.2018
Shri A. Patil, learned counsel for the applicant.
None for the respondent.
Heard.
This MCC has been filed by the applicant for return of the original documents which were filed along with AC No.1/2009.
The said AC has been rejected by this court vide order dated 25.1.2018. This court on the previous date had directed the counsel for the applicant to supply a copy of MCC to counsel for the respondent appearing in the AC and counsel for the applicant has informed that counsel for the respondent has refused to accept the copy of this MCC.
Having regard to the circumstances of the case, the MCC is disposed off by directing the office to return the original documents if any filed by the applicant in AC No.1/2009 on placing on record a photocopy/certified copy of the same.
The office while returning the documents will duly verify and ascertain that only the documents filed by the applicant will be returned to the applicant and the office will not return the original documents filed by the respondent to the applicant.
C.C. as per rules.
(Prakash Shrivastava) Judge Digitally signed by Trilok Singh Savner Date: 20/08/2018 17:51:50