Madhya Pradesh High Court
Ashok Rathi vs Kartar Chand on 18 April, 2023
Author: Pranay Verma
Bench: Pranay Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE PRANAY VERMA
ON THE 18 th OF APRIL, 2023
CIVIL REVISION No. 668 of 2022
BETWEEN:-
1. ASHOK RATHI S/O RAMESH CHANDRA RATHI,
AGED ABOUT 48 YEARS, OCCUPATION: BUSINESS,
R/O 41 SHESHADRI COLONY INDORE (MADHYA
PRADESH)
2. SMT. ARCHANA RATHI W/O ASHOK RATHI, AGED
ABOUT 44 YEARS, OCCUPATION: BUSINESS R/O 41,
SHESHADRI COLONY INDORE (MADHYA
PRADESH)
3. SMT. DEEPTI RATHI W/O HARSH RATHI, AGED
ABOUT 40 YEARS, OCCUPATION: BUSINESS R/O 41,
SHESHADRI COLONY INDORE (MADHYA
PRADESH)
4. HARSH RATHI S/O RAMESH CHANDRA RATHI,
AGED ABOUT 45 YEARS, OCCUPATION: BUSINESS
R/O 41, SHESHADRI COLONY INDORE (MADHYA
PRADESH)
.....PETITIONERS
(BY SHRI VIKAS RATHI - ADVOCATE FOR THE PETITIONERS)
AND
1. KARTAR CHAND S/O MOHANDAS BAHRANI,
AGED ABOUT 65 YEARS, OCCUPATION: NOT
KNOWN R/O 304 SHIV SAMPADA SAMARTH PARK
UMARIA TEHSIL MHOW DISTRICT INDORE
(MADHYA PRADESH)
2. VIKAS S/O KARTAR CHAND BAHRANI THROUGH
ATTORNEY HOLDER KARTAR CHAND S/O
MOHANDAS BAHRANI R/O 304, SHIV SAMPADA
SAMARTH PARK UMARIYA TEHSIL MHOW DISTT.
INDORE (MADHYA PRADESH)
3. BHARAT S/O RAMCHAND BAHETI, AGED ABOUT
Signature Not Verified
Signed by: JYOTI
CHOURASIA
Signing time: 19-Apr-23
10:41:29 AM
2
35 YEARS, OCCUPATION: BUILDERS R/O 6-G
SCHEME NO. 71 INDORE (MADHYA PRADESH)
4. SMT. RANU KABRA D/O RAMCHAND BAHETI
OCCUPATION: BUSINESS R/O 6-G SCHEME NO. 71
INDORE PERMANENT ADDRESS 8 VAN VIHAR
COLONY RING ROAD JEEVAN VIKASH COLONY
JALGAON (MAHARASTRA) (MADHYA PRADESH)
5. VINEEY LALWANI S/O KAMAL LALWANI
OCCUPATION: BUSINESS R/O 781, 782 UTKARSH
VIHAR GATE CHANDRA LOK COLONY INDORE
(MADHYA PRADESH)
6. SMT. PUNITA LALWANI W/O KAMAL KUMAR
LALWANI OCCUPATION: BUSINESS R/O 781, 782
UTKARSH VIHAR GATE CHANDRA LOK COLONY
INDORE (MADHYA PRADESH)
7. KUNAL SINGH PAWAR S/O BHERU SINGH PAWAR
OCCUPATION: PROPERTY BROKER R/O 251,
AMBEDKAR NAGAR L.I.G. INDORE (MADHYA
PRADESH)
8. SHAILENDRA PORWAL S/O MOHANLAL PORWAL
OCCUPATION: PROPERTY BROKER R/O 224
DHWARKADHSIH NAGAR INDORE (MADHYA
PRADESH)
.....RESPONDENTS
This revision coming on for admission this day, th e court passed the
following:
ORDER
Learned counsel for the petitioners prays for withdrawal of the instant revision with liberty to file a fresh application under Order 7 rule 11 of the CPC before the trial Court itself raising inter alia the ground of limitation and any other ground as may be available to them under the law.
Prayer is allowed and the revision is dismissed as withdrawn with liberty to the petitioners as aforesaid.
In case such an application is filed by the petitioners, then the same shall Signature Not Verified Signed by: JYOTI CHOURASIA Signing time: 19-Apr-23 10:41:29 AM 3 be decided by the trial Court in accordance with law without being influence by the impugned order.
It is made clear that this Court has not expressed any opinion on merits of the case.
(PRANAY VERMA) JUDGE jyoti Signature Not Verified Signed by: JYOTI CHOURASIA Signing time: 19-Apr-23 10:41:29 AM