Madhya Pradesh High Court
Apollo Real Estate Llp Thr. ... vs Aniruddha Waghmare on 15 March, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
A. A. No.33/2020
(Apollo Real Estate LLP Vs. Dr. Arun Kumar Waghmare & Ors.)
A. A. No.34/2020
(Apollo Real Estate LLP Vs. Dr. Aniruddha Waghmare)
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Indore, dated 15/03/2022
Shri A. K. Sethi, learned Senior Counsel with Shri Nitin Phadke,
learned counsel for the appellant.
Shri Aniket Naik, learned counsel for the respondents No.1 to 4.
Shri Ashutosh Surana, learned counsel for the respondents No.4 to 6.
Shri Rohinton T. Thanevala with Shri Paritosh Seth, learned counsel for the respondent No.7.
Shri Nilesh Agrawal, learned counsel for the respondent No.9. Heard on IA.No.1318/2022 (A.A.No.33/2020) and IA.No. 1685/2022 (A.A.No.34/2020), which are applications under Section 151 of the CPC seeking correction in order dated 13/01/2022.
On the said date, the order sheet reflects that learned counsel for the appellant has prayed for withdrawal of IA.Nos.3097/2020 and 731/2021. Shri Sethi, learned Senior Counsel submits that there was no occasion for withdrawal of these two interlocutory applications because stay was already granted and the same has been confirmed. He made a prayer for withdrawal of IA.No.6471/2021.
Shri Thanevala is not disputing the aforesaid fact. It is a typographical error in the order. Hence, order dated 13/01/2022 is hereby modified and IA.No.6471/2021 is dismissed as withdrawn.
IA.Nos.1318/2022 and 1685/2022 are accordingly disposed of. List the matter in the 3rd week of April, 2022.
(VIVEK RUSIA) (AMAR NATH (KESHARWANI))
JUDGE JUDGE
Tej
Digitally signed by
TEJPRAKASH VYAS
Date: 2022.03.15
17:54:14 +05'30'