Madhya Pradesh High Court
Ajit Singh Dabar & Ors. vs Scindia Devsthan Trust on 19 September, 2022
Author: Deepak Kumar Agarwal
Bench: Deepak Kumar Agarwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR FA No. 80 of 2002 (AJIT SINGH DABAR & ORS. Vs SCINDIA DEVSTHAN TRUST) Dated : 19-09-2022 Shri Santosh Agrawal, learned counsel for the appellants.
IA No.18268/2017, an application under Section 151 of CPC for substitution, is taken up, considered and allowed for the reasons mentioned therein.
Let necessary amendment be carried out within seven days. List the case after Diwali Vacation, 2022.
(DEEPAK KUMAR AGARWAL) JUDGE rahul Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676d0cde4 dee473fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910FD4AB9D 159B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2022.09.20 11:36:58 +05'30'