SHAILESH Vs. AVDHESH

JUDGEMENT

(1.) Heard on IA No.484 of 2023 which is an application for amendment in the memo of petition. Keeping in view the reasons mentioned in the application, the same is allowed.

(2.) Necessary amendment be carried out in the memo of petition during the course of the day. Accordingly, IA No.484/2023 stands disposed of.

(3.) This miscellaneous petition under Article 227 of the Constitution of India has been filed against the orders dtd. 23/7/2021, and 3/8/2021, passed in Civil Suit No.99-A/2018 and Civil Suit No.100-A/2018 as both the suits have been consolidated in the trial Court by First Civil Judge, Senior Division, Badnagar, District - Ujjain (MP).