Madhya Pradesh High Court
Yadvendra Prasad Mishra vs The State Of Madhya Pradesh on 1 July, 2019
1 WP-12281-2019
The High Court Of Madhya Pradesh
WP-12281-2019
(YADVENDRA PRASAD MISHRA Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 01-07-2019
Shri A.K. Tiwari, learned counsel for petitioner.
Shri Rohit Sohgaura, learned Government Advocate for the respondent
State.
As per the prayer made by the learned counsel for the petitioner, list the matter on Monday i.e. 8.7.2019 so as to enable him to argue on the point whether Registrar had exercised its power while deciding the dispute, can pass order of injunction or not in view of provision mentioned in Section 67 (1) of the M.P. Co-operative Societies Act and as per the State amendment under Order 39 Rule 1 and 2 of the CPC.
List on 08.07.2019.
(VISHAL DHAGAT) JUDGE sh Digitally signed by S HUSHMAT HUSSAIN Date: 02/07/2019 10:58:45