Madhya Pradesh High Court
Mahendra Yadav vs Ashok Yadav on 14 June, 2023
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 14 th OF JUNE, 2023
WRIT PETITION No. 2269 of 2016
BETWEEN:-
1. MAHENDRA YADAV S/O LATE SHRI RAM SINGH,
AGED ABOUT 30 YEARS, OCCUPATION: PVT.
SERVICE R/O- INDRA MAHAL HUZRAT ROAD
LASHKAR GWALIOR (MADHYA PRADESH)
2. JITENDRA YADAV S/O LATE SHRI RAM SINGH,
AGED ABOUT 35 YEARS, OCCUPATION: PRIVATE
SERVICE R/O INDRA MAHAL HUZRAT ROAD
LASHKAR GWALIOR (MADHYA PRADESH)
.....PETITIONERS
(BY SHRI JITENDRA SINGH RATHORE - ADVOCATE)
AND
1. ASHOK YADAV S/O LATE SHRI BHAGIRATH
YADAV, AGED ABOUT 55 YEARS, R/O A-27 VINAY
NAGAR SECTOR NO.4 GWALIOR (MADHYA
PRADESH)
2. RAMSWAROOP S/O LATE SHRI BHAGIRATH
YADAV, AGED ABOUT 53 YEARS, R/O A-27 VINAY
NAGAR SECTOR NO.4 GWALIOR (MADHYA
PRADESH)
3. JAIPRAKASH YADAV S/O LATE SHRI BHAGIRATH
YADAV, AGED ABOUT 50 YEARS, R/O- A-27 VINAY
NAGAR SECTOR NO.4 GWALIOR (MADHYA
PRADESH)
4. SHRIKRISHAN YADAV S/O LATE SHRI
BHAGIRATH YADAV, AGED ABOUT 48 YEARS,
R/O- A-27 VINAY NAGAR SECTOR NO.4 GWALIOR
(MADHYA PRADESH)
5. SURESH YADAV S/O LATE SHRI HARPRASAD
YADAV, AGED ABOUT 62 YEARS, R/O- INDRA
MAHAL HUZRAT ROAD LASHKAR GWALIOR
Signature Not Verified
Signed by: RASHID KHAN
Signing time: 15-06-2023
12:29:51 PM
2
(MADHYA PRADESH)
6. RAMDAS YADAV S/O LATE SHRI HARPRASAD
YADAV, AGED ABOUT 55 YEARS, R/O- INDRA
MAHAL HUZRAT ROAD LASHKAR GWALIOR
(MADHYA PRADESH)
7. SMT. USHA W/O JHHAMMAN SINGH, AGED
ABOUT 36 YEARS, R/O- INDRA MAHAL HUZRAT
ROAD LASHKAR GWALIOR (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI VISHAL TRIPATHI - GOVERNMENT ADVOCATE)
Th is petition coming on for hearing this day, th e court passed the
following:
ORDER
I.A. No.3957/2023 is a PUD dated 11.05.2023 has been received from Principal District and Sessions Judge, Gwalior along with letter of request dated 10.05.2023 made by 7th Civil Judge Class-I, Gwalior for extension of time to comply with the order dated 31.10.2019 passed in Writ Petition No.2269/2016.
Prayer is allowed.
Six months period from today is further extended to comply with the orders passed by this Court. However, it is made clear that all litigating parties shall have to cooperate in completion of proceedings and trial Court shall be at liberty to deal sternly with the erring parties and if any party takes unnecessary adjustments then impose exemplary cost.
With the aforesaid, writ petition stands allowed and disposed of. Copy of the order be forwarded to the Principal and Session Judge, District Gwalior for information and necessary compliance.
(ANAND PATHAK) JUDGE Signature Not Verified Signed by: RASHID KHAN Signing time: 15-06-2023 12:29:51 PM 3 Rashid Signature Not Verified Signed by: RASHID KHAN Signing time: 15-06-2023 12:29:51 PM