Madhya Pradesh High Court
Trimurti Charitable Public Trust Thr. vs Muni Kumar Rajdan on 10 November, 2022
Author: Deepak Kumar Agarwal
Bench: Deepak Kumar Agarwal
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IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
FA No. 1074 of 2018
(TRIMURTI CHARITABLE PUBLIC TRUST THR. AND OTHERS Vs MUNI KUMAR RAJDAN AND OTHERS)
Dated : 10-11-2022
Shri Anand Vinod Bhardwaj, learned counsel for the appellants.
Shri Abhisehk Singh Bhadauria, learned counsel for the Respondent [R-
1].
Appellant has filed I.A. No.3521/2021, I.A. No.315/2022, I.A. No.692/2020, I.A. No.3876/2020, I.A. No.3520/2021 and I.A. No.318/2022. These applications have become infrutcuous and, therefore, same are dismissed.
I.A. No.835/2022, an application for taking additional documents on record, I.A. No.2431/2018, an application under Order 41 Rule 5 CPC, I.A. No.666/2022, an application for summoning the record of Registrar Public Trust Gwalior, I.A. No.3059/2022, an application under Order 41 Rule 2 read with Section 151 of CPC, I.A. No.939/2021, an application for deleting the name of respondent No.3 shall be considered at the time of final hearing.
Counsel for the respondent No.1 seeks time to file reply to I.A. No.3059/2022.
The Hon'ble Supreme Court by its order dated 17.01.2020 desires that appeal be heard expeditiously.
List the case in the second week of February, 2023. Meanwhile, Shri Bhadoriya is directed to file reply.
(DEEPAK KUMAR AGARWAL)
JUDGE
Van VANDANA VERMA
2022.11.10
14:25:35 -08'00'
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