Madhya Pradesh High Court
Ramanuj vs Ram Hriday & Ors on 27 February, 2024
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 36 of 2003
(RAMANUJ Vs RAM HRIDAY & ORS)
Dated : 27-02-2024
Shri Vijay Kumar Shukla - Advocate for the appellant.
Shri Roopesh Thakur - Advocate for the respondent.
At the outset, learned counsel for the appellant submits that he is ready for arguments but learned counsel for the respondent seeks a short adjournment.
Since this appeal is of the year 2003, on opening the record it is seen that it is infested with termites and part of the record is destroyed, therefore, let this file be sent to the Registry so that some termite removal solution can be sprinkled on it and file is cleaned and preserved .
List in the week commencing 15.04.2024.
(AVANINDRA KUMAR SINGH) JUDGE VSG Signature Not Verified Signed by: VIKRAM SINGH Signing time: 3/2/2024 12:29:07 PM