Madhya Pradesh High Court
Ramanuj vs Ram Hriday & Ors on 15 April, 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 : 15-04-2024
Shri V.K. Shukla -Advocate for the appellant.
Shri Abhay Tiwari - Advocate for the respondents No.1 and 2.
Ms K.C.V. Rao - P.L. for the respondent No.3/ State.
At the outset, it is seen that on 27.02.2024 it was directed that file be cleaned, termites be removed but it is seen that problem still persists. Many pages of file is still infested with termites /marks of termites/ soil.
Learned counsel for the appellant is heavily insisting that the matter be heard as only some portion of the file is destroyed but this prayer is outrightly rejected as preservation of file is important.
Therefore, It is requested to both the learned counsel for the parties to approach the Registrar (Judicial) in afternoon today and if they can give certified/ photocopy of the documents or judgment, application etc, they may submit it to the Registrar (Judicial) who may place them on record after getting the file totally cleaned as condition of many pages is bad, any parts of pages may fall down or termite spread again.
At this juncture, from the behaviour of the learned counsel for the appellant who alleged that this Court is making impractical order,this Court thinks that it may not be heard by me.
Let the Registry take necessary steps for preservation of file and then list before appropriate Bench.
Signature Not Verified Signed by: VIKRAM SINGH Signing time: 4/17/2024 3:55:45 PM 2(AVANINDRA KUMAR SINGH) JUDGE VSG Signature Not Verified Signed by: VIKRAM SINGH Signing time: 4/17/2024 3:55:45 PM