Madhya Pradesh High Court
Shubhalay Villa A Partnership Firm vs Vishandas Parwani on 16 December, 2021
Author: Vishal Mishra
Bench: Vishal Mishra
1 MP-4187-2019
The High Court Of Madhya Pradesh
MP No. 4187 of 2019
(SHUBHALAY VILLA A PARTNERSHIP FIRM AND OTHERS Vs VISHANDAS PARWANI AND OTHERS)
MP/06627/2019
Jabalpur, Dated : 16-12-2021
Shri Avinash Zargar, learned counsel for the petitioners.
Shri Siddharth Shrivastava, learned counsel for the respondent.
Heard on IA Nos. 6446/2021 and 64911/2021, applications for bringing LRs of the respondent No. 1 on record.
For the reasons mentioned in the applications and not being opposed by the counsel for the petitioner, the same is allowed.
Necessary corrections be carried out within 7 working days. Counsel appearing for the respondent accepts notice for the newly added respondents in the matter. It is prayed that a fix date be given, as he is also appearing for the respondent before the trial court, therefore, he accepts notice.
Counsel for the respondent prays for and is granted 15 days' time to file reply to IA for amendment.
List the matter in the second week of January, 2022.
IR (if any) to continue till the next date of hearing.
(VISHAL MISHRA) JUDGE VD Signature Not Verified SAN Digitally signed by VARSHA DUBEY Date: 2021.12.17 14:33:16 IST