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Madhya Pradesh High Court

Madan Gopal Yadav vs Nagar Palika Parishad Patan District ... on 23 June, 2022

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                                       1
                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                                    BEFORE
                                                     HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                                CHIEF JUSTICE
                                                                       &
                                                     HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                              ON THE 23rd OF JUNE, 2022

                                                   ARBITRATION REVISION No. 23 of 2022

                                            Between:-
                                            MADAN GOPAL YADAV, THROUGH HIS POWER
                                            OF ATTORNEY HOLDER KHEM CHAND RAI S/O
                                            LATE SHRI B.L. RAI 54/16 WEST GHAMAPUR
                                            JABALPUR M.P. AND 271 VIKAS NAGAR BEHIND
                                            KRISHI UPAJ MANDI JABALPUR (MADHYA
                                            PRADESH)

                                                                                                    .....PETITIONER
                                            (BY SHRI NITIN GUPTA - ADVOCATE - ABSENT)

                                            AND

                                            NAGAR PALIKA PARISHAD PATAN DISTRICT
                                            JABALPUR THROUGH THE CHIEF MUNICIPAL
                                            OFFICER MUNICIPAL COUNCIL DISTRICT
                                            JABALPUR (MADHYA PRADESH)

                                                                                                   .....RESPONDENT


                                          This appeal coming on for orders this day, Hon'ble Shri Justice Ravi
                                   Malimath, Chief Justice passed the following:
                                                                        ORDER

In spite of granting sufficient time, the defects have still not been cured. Even the counsel is absent. Hence, the petition is dismissed.

                                         (RAVI MALIMATH)                                        (VISHAL MISHRA)
Digitally signed by PREM SHANKAR           CHIEF JUSTICE                                             JUDGE
MISHRA
Date: 2022.06.24 18:17:03 IST      psm
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Digitally signed by PREM SHANKAR
MISHRA
Date: 2022.06.24 18:17:03 IST