Madhya Pradesh High Court
Babasahab Phalke (Death) Thr. Lrs ... vs Scindia Devesthan Trust Registered ... on 9 March, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 SA-49-2015
The High Court Of Madhya Pradesh
SA-49-2015
(BABASAHAB PHALKE (DEATH) THR. LRS DEEPAK PHALKE Vs SCINDIA DEVESTHAN TRUST
REGISTERED THR. AND OTHERS)
19
Gwalior, Dated : 09-03-2021
Shri Sripad Chitnis, learned counsel for the appellant.
Shri Ankur Modi, learned counsel for the respondent No.1.
It is submitted by Shri Chitnis that Shri K.S.Tomar Senior Advocate who is appearing in another connected appeal is reported to be sick, therefore, this case may be taken up in the next week.
Shri Modi graciously submitted that he would not mind in extending his undertaking for further one week.
Accordingly, list this case on 16/03/2021. The undertaking given by Shri Modi on 10/12/2020 is extended till 17/03/2021.
(G.S. AHLUWALIA) JUDGE Pj'S/-
PRINCEE BARAIYA 2021.03.10 16:57:06 -08'00'