Madhya Pradesh High Court
Rupesh Mittal vs Vijay Dharam Suri Samadhi Mandir ... on 22 February, 2022
Author: Sunita Yadav
Bench: Sunita Yadav
1 The High Court Of Madhya Pradesh FA No. 151 of 2022 (RUPESH MITTAL Vs VIJAY DHARAM SURI SAMADHI MANDIR VEERTATVA PRAKASH MANDAL SHIVPURI EAST MUKHYALAYA MUMBAI THR AND OTHERS) Gwalior, Dated : 22-02-2022 Parties through their counsel.
Heard.
The appeal being arguable is admitted for final hearing. Let record of the trial Court be called for. List the matter along with F.A.No.174/2022, F.A.No.161/2022, F.A.No.160/2022, F.A.No.264/2022 and F.A.No.132/2022 after two weeks.
(SUNITA YADAV) JUDGE bj/-
BARKHA SHARMA 2022.02.2 3 12:09:31 +05'30'