Madhya Pradesh High Court
Smt. Geeta Devi vs Shri Vijay Dharm Suri Samadhi Mandir ... on 22 February, 2022
Author: Sunita Yadav
Bench: Sunita Yadav
1
The High Court Of Madhya Pradesh
FA No. 264 of 2022
(SMT. GEETA DEVI AND OTHERS Vs SHRI VIJAY DHARM SURI SAMADHI MANDIR VEERTATV PRAKASHAK
MANDAL THR . AND OTHERS)
Gwalior, Dated : 22-02-2022
Mr. R.K. Upadhyay, learned counsel for the appellants.
Mr. S.K. Jain, learned counsel for the respondents.
Heard.
The appeal being arguable is admitted for final hearing. Learned counsel for the respondents submits that copy of the appeal along with annexures have not been supplied to him.
Learned counsel for the appellants is directed to supply the copy of appeal along with annexures to the counsel for respondents.
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.151/2022 and F.A.No.132/2022 after two weeks.
(SUNITA YADAV) JUDGE bj/-
BARKHA SHARMA 2022.02.2 3 12:09:41 +05'30'