Madhya Pradesh High Court
Devi Shakuntala Thakral Charitable ... vs M/S Raj Buildcon Construction Limited on 14 February, 2018
HIGH COURT OF MADHYA PRADESH
AC No. 19/2016
Indore, Dated: 14/2/2018
Shri V.K. Jain learned senior counsel with Shri Anubhav Raj
Pandey learned counsel for the applicant.
None for the respondent.
List tomorrow on 15.2.2018.
(Prakash Shrivastava) Judge Digitally signed by BDJ Bhuneshwar Datt Date: 2018.02.20 18:06:36 -08'00' HIGH COURT OF MADHYA PRADESH FA No. 235/2018 Indore, Dated: 14/2/2018 Shri S.K. Meena learned counsel for appellant pray for and is granted further 2 weeks time as of last opportunity to argue on the question of maintainability.
List thereafter.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH MA No. 559/2018 Indore, Dated: 14/2/2018 None present for appellant. Adjourned.
List after 4 weeks.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH WP No.4602/17 Indore, Dated: 14/2/2018 Parties through their counsel. Learned counsel for the respondents prays for and is granted four week's time to file the reply.
List on 25/4/2018.
I.R. to continue till the next date of hearing.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH WP No.4861/17 Indore, Dated: 14/2/2018 Parties through their counsel. Learned counsel for the petitioner prays for and is granted two week's time to file the rejoinder.
List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH WP No.5302/17 Indore, Dated: 14/2/2018 Parties through their counsel. Learned counsel for the petitioners submits that he has filed reply to the application for vacating stay as also I.A. for modification of the main relief.
List on 20/2/2018.
I.R. to continue till the next date of hearing.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH WP Nos.5671/17 and 21093/17 Indore, Dated: 14/2/2018 Parties through their counsel. Learned counsel for the petitioners prays for and is granted four week's time to file the rejoinder.
List thereafter.
I.R. to continue till the next date of hearing.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH WP No.6050/17 Indore, Dated: 14/2/2018 Parties through their counsel. Learned counsel for the respondents prays for and is granted four week's time to file the reply.
List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH WP No.18911/17 Indore, Dated: 14/2/2018 Parties through their counsel. Learned counsel for the State prays for and is granted four week's time to file the reply.
List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH WP No.20443 /17 Indore, Dated: 14/2/2018 Parties through their counsel. Learned counsel for the petitioners prays for and is granted 4 weeks time to file the rejoinder. He is also directed to inform this Court on the next date of hearing about the outcome of W.P. No.12167/2017 pending before the Principal Seat.
List after 4 weeks.
I.R. to continue till the next date of hearing.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH WP Nos. 22916/17, 22918 /17, 22920/17 and 22923/17 Indore, Dated: 14/2/2018 Parties through their counsel. Learned counsel for the State prays for and is granted 4 weeks time to file the reply.
List thereafter.
I.R.if any, to continue till the next date of hearing.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH MP No.319/18 Indore, Dated: 14/2/2018 Shri Vishal Patidar, learned counsel for the petitioner. As per office report, service of notice on the respondent is awaited.
List along with the fresh service report after 2 weeks.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH SA No.403/2018 Indore, Dated: 14/2/2018 At the request of learned counsel for the appellant, the case is adjourned for 28/2/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH WP No.2313/17 Indore, Dated: 14/2/2018 Shri Manish Joshi, learned counsel for the petitioner submits that since compromise has been arrived at between the parties, therefore, he wants to withdraw the writ petition.
Prayer is allowed.
The writ petition is dismissed as withdrawn. C.C. as per rules.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH WP No.5188/17 Indore, Dated: 14/2/2018 Shri M. Maheshwari, learned counsel for the petitioner. None for the respondents. Awaiting appearance on behalf of the respondents, the case is adjourned.
List after 4 weeks.
I.R. to continue till the next date of hearing.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH FA No.302/18 Indore, Dated: 14/2/2018 Shri K.C. Waghela, learned counsel for the appellant. Appeal is admitted for hearing. Issue notice of appeal and I.A. No.925/18 to the respondents on payment of process fee within one week.
Till the next date of hearing, the respondents are restrained from alienating or creating any third party right on the suit property.
List on 25/4/2018.
C.C. as per rules.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH FA No.347/18 Indore, Dated: 14/2/2018 Shri V.A. Katkani, learned counsel for the appellant. List along with F.A. No. 220/2016, as prayed on 21/2/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH WP No.3094/2018 Indore, Dated: 14/2/2018 Petitioner through counsel. Heard on the question of admission. Issue notice to the respondents on payment of process fee within one week List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH MA No.2075/2010 Indore, Dated: 14/2/2018 Shri Subodh Choudhary, learned counsel for the appellants. Though office has listed the appeal for orders on admission but since the appeal has already been admitted by order dated 11/12/2017, therefore, no further order on admission is required.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH SA No.421/11 Indore, Dated: 14/2/2018 Parties through their counsel. At the request of learned counsel for the appellant, the case is adjourned.
List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH SA No.462/16 Indore, Dated: 14/2/2018 At the request of learned counsel for the appellant, the case is adjourned.
List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH MA No.2297/2016 Indore, Dated: 14/2/2018 Shri Pourush Ranka, learned counsel for the appellants. Heard on the question of admission. Admit.
Issue notice to the respondents on payment of process fee within one week.
Let record of the Claims Tribunal be requisitioned in the meanwhile.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH SA No.326/17 Indore, Dated: 14/2/2018 At the request of learned counsel for the appellant, the case is adjourned.
List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH AC No. 78/17 Indore, Dated: 14/2/2018 Shri Milind Phadke learned counsel for applicant. None for respondent.
Heard on IA No. 1027/18 which is an application under Order 5 Rule 20 CPC for service of notice on respondent by way of publication.
On due consideration, IA No. 1027/18 is allowed and applicant is permitted to serve the respondent by publication of notice in Times of India/Hindustan Times having circulation where the respondent is last known to have its address.
Let necessary steps be taken within 2 weeks. List after 4 weeks.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH AC No. 5/07 Indore, Dated: 14/2/2018 Parties through their counsel. Shri R. Saboo learned counsel prays for and is granted 4 weeks time to file Vakalatnama as also reply on behalf of respondents.
List after four weeks on any Wednesday.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH AA No. 40/17 Indore, Dated: 14/2/2018 Shri Vijay Assudani learned counsel for appellant. Shri R.C. Sinhal learned counsel for respondent no.4. Ms. Megha Bais learned counsel for respondents no. 1 to 3 submits that she is filing reply during course of the day.
List on 9/3/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH W.P. No1698/17 Indore, Dated: 14/2/2018 Learned counsel for petitioner submits that he is filing appropriate application in terms of previous order during course of the day.
Office to accept it and place the same on record. List after 2 weeks.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH W.P. No. 8501/15 Indore, Dated: 14/2/2018 Shri S.K. Shastri learned counsel for petitioner. As per office report respondent is unserved. Counsel for petitioner is granted a weeks time to take fresh steps for service of notice on the unserved respondent.
List on 25/4/2018.
IR to continue till the next date of hearing.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH W.P. No. 1358/17 Indore, Dated: 14/2/2018 Shri A.M. Mathur learned senior counsel with Shri Vaibhav Asawa learned counsel for petitioner.
Shri Ashutosh Nimgaonkar learned counsel for respondents.
List on 19/2/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH M.P. No. 34/17 Indore, Dated: 14/2/2018 Parties through their counsel. Shri Lokendra Joshi learned counsel for respondents prays for and is granted four week's time to file the reply.
List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH W.P. No. 1591/17 Indore, Dated: 14/2/2018 Parties through their counsel. Shri Lokendra Joshi learned counsel for respondents prays for and is granted four week's time to file the reply.
List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH SA No. 1719/17 Indore, Dated: 14/2/2018 Shri Sidharth Jain learned counsel for appellant. Shri Yashpal Rathore learned counsel for respondents has informed that respondent no. 3 Jaam Singh has died.
Counsel for appellant is granted two weeks time to take appropriate steps.
List thereafter.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH SA No. 1765/17 Indore, Dated: 14/2/2018 Shri Sidharth Jain learned counsel for appellant. Shri Yashpal Rathore learned counsel for respondents has informed that respondent no. 3 Jaam Singh has died.
Counsel for appellant is granted two weeks time to take appropriate steps.
List thereafter.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH W.P. No. 2758/17 Indore, Dated: 14/2/2018 Parties through their counsel. Learned counsel for petitioner submits that he is filing rejoinder to the reply of respondents no. 1 to 4 during course of the day.
Learned counsel for respondents no. 5 & 6 prays for and is granted two week's time to file the reply.
IR to continue till the next date of hearing. List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH W.P. No.4897/17 Indore, Dated: 14/2/2018 Shri Akash Ramakant Sharma, learned counsel for the petitioner.
Ms. Archana Kher, learned counsel for the respondents. Learned counsel appearing for the petitioner seeks permission to withdraw the writ petition with liberty to file a fresh properly drafted writ petition.
Prayer is allowed.
The writ petition is dismissed as withdrawn with the liberty as prayed.
C.c. as per rules.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH W.P. No.6033/17 Indore, Dated: 14/2/2018 Parties through their counsel. Learned counsel for the State prays for and is granted 4 weeks time to file the reply List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH W.P. No.6092/17 Indore, Dated: 14/2/2018 Parties through their counsel. Learned counsel for the State prays for and is granted 4 weeks time to file the reply List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH W.P. No.19155/17 Indore, Dated: 14/2/2018 Parties through their counsel. Learned counsel for the respondents prays for and is granted 4 weeks time to file the reply List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ HIGH COURT OF MADHYA PRADESH M.P. No.50/18 Indore, Dated: 14/2/2018 Parties through their counsel. At the request of learned counsel for the petitioner, the case is adjourned.
List on 25/4/2018.
(Prakash Shrivastava) Judge BDJ