Madhya Pradesh High Court
Keshav Chand Gondal vs Rajesh Singh Chauhan on 2 May, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-3824-2014
(KESHAV CHAND GONDAL Vs RAJESH SINGH CHAUHAN)
16
Gwalior, Dated : 02-05-2018
None for the petitioner
Ms. Sonal Mittal, Advocate for the respondent No.5.
Since the present petition filed u/Art. 227 of the Constitution is against the interlocutory order which was passed by the court-below sh on 23/6/2014, the possibility of the suit having come to an end cannot e be ruled out.
ad Registry is therefore directed to requisition report about present status of the suit in question.
List next week.
Pr a hy (SHEEL NAGU) ad JUDGE M of Digitally signed by DHANANJAYA BUCHAKE Date: 2018.05.03 17:26:30 +05'30' rt Bu ou C h ig H