M/S K. Kapoor And P.R. Mahant H P.R. ... vs Union Of India on 25 February, 2022

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Madhya Pradesh High Court

M/S K. Kapoor And P.R. Mahant H P.R. ... vs Union Of India on 25 February, 2022

Bench: Prakash Chandra Gupta

                                                                         1
                                        IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                     BEFORE
                                                  HON'BLE SHRI JUSTICE PRAKASH CHANDRA GUPTA
                                                             ON THE 25th OF FEBRUARY, 2022

                                                           MISC. APPEAL No. 1473 of 2021

                                            Between:-
                                            M/S K. KAPOOR AND P.R. MAHANT H P.R.
                                            MAHANT KHAANDWA THROUGH TEA STALL AND
                                            KHANPAAN LICENSEE RAJEEV SETHI A/A YEARS
                                            S/O LATE SHRI BALRAJ SETHI R/O OPPOSITE
                                            GURUDWARA, TAPAL CHAAL, KHANDWA, TAHSIL
                                            AND   DISTT.  KHANDWA (M.P.)   (MADHYA
                                            PRADESH)

                                                                                                     .....APPELLANT
                                            (BY SHRI SANKALP KOCHAR, ADVOCATE )

                                            AND

                                   1.       UNION OF INDIA THROUGH GENERAL MANAGER
                                            CENTRAL RAILWAY, CHHATARPUR SHIVAJI
                                            TERMINAL, MUMBAI (M.H.) (MAHARASHTRA)

                                   2.       CHEIF   COMMERCIAL     MANAGER CENTRAL
                                            R AILWAY IIND FLOOR NEW ADMINISTRATIVE
                                            BUILDING, DN ROAD, MUMBAI (MAHARASHTRA)

                                   3.       DIVISIONAL  RAILWAY   MANAGER CENTRAL
                                            RAILWAY DRM OFFICE DRM OFFICE, BHUSAWAL
                                            (MAHARASHTRA)

                                   4.       SENIOR  DIVISIONAL RAILWAY MANAGER
                                            (COMMERCIAL) CENTRAL RAILWAY DRM OFFICE
                                            BHUSAWAL (MAHARASHTRA)

                                   5.       DIVISIONAL      RAILWAY       MANAGER
                                            (COMMERCIAL) CENTRAL RAILWAY DRM OFFICE
                                            BHUSAWAL (MAHARASHTRA)

                                   6.       STATION MASTER CENTRAL RAILWAY KHANDWA
                                            PLATFORM NO. 1 AND 2 RAILWAY STATION
                                            KHANDWA (MADHYA PRADESH)

                                                                                                   .....RESPONDENTS
                                            (BY SHRI N.S. RUPRAH, ADVOCATE)

                                         T h is appeal coming on for hearing this day, the court passed the
                                   following:
                                                                          ORDER

Learned counsel for the appellant has filed some order-sheets of trial court Signature Not Verified and submits that today the case is fixed for final argument before the trial court, SAN therefore, he prays that the appeal be finally disposed off with a direction to the Digitally signed by ARVIND KUMAR MISHRA Date: 2022.02.26 16:21:30 IST trial court to conclude the trial within a time frame period.

Prayer is not opposed by learned counsel for the respondents. On perusal of the order-sheet dated 08.02.2022, it is apparent that the case is fixed for final argument before the trial court today, so with the consent of both the parties, this appeal is finally disposed off with a direction to the trial court to decide the Civil Suit No. RCS-A/114/2017 within a period of one month from the date of receipt of certified copy of this order.

Interim relief granted by this Court shall be continued till the final judgment in civil suit.

Accordingly, appeal is disposed off.

Certified copy as per rules.

(PRAKASH CHANDRA GUPTA) JUDGE MISHRA Signature Not Verified SAN Digitally signed by ARVIND KUMAR MISHRA Date: 2022.02.26 16:21:30 IST

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