Madhya Pradesh High Court
Anjali Grah Nirman Sahakari Sanstha ... vs Naveen on 20 January, 2016
WP-7799-2014 (ANJALI GRAH NIRMAN SAHAKARI SANSTHA MARYADIT THRU. NANDKISHORE Vs NAVEEN) 20-01-2016 Parties through their counsel have submitted that since it is a writ petition under Article 227 of the Constitution of India against the order passed by the trial Court, therefore, it can be heard finally. At this stage, counsel for the respondent has also pointed
out that the trial has been concluded but on account of the pendency of the matter, the suit has not been disposed of.
List for hearing on 27.1.2016.
(PRAKASH SHRIVASTAVA) JUDGE