Haji Abdul Ajim Bhondu vs Smt. Leela Devi Dhadiwal
2021 Latest Caselaw 2446 Chatt

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                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                                SA No. 189 of 2021
    Haji Abdul Ajeem Bhondu Versus Smt. Leela Devi Dhadiwal & Ors



21.09.2021            Shri B.P. Sharma, Advocate with Ms. Anmol Sharma, Advocate

             for the appellant.

                      Shri Pranjal Agrawal, Advocate for respondent No.1 & 2.

Shri B.P. Banjare, Dy. GA for respondent No.7/State.

Call for records of Court below.

Issue notice to respondent Nos.3 to 6 by registered as well as

usual mode. Necessary process shall be remitted forthwith as per

rules.

Heard on IA No.1, which is an application for stay.

Learned counsel for the appellant submits in the impugned

decree there is direction to appellant to remove permanent construction

raised over the disputed property within two months. Respondents

have moved an application for execution of decree before the Court

below. He submits that till the appeal is heard on admission, interim

protection may be granted to the appellant.

Learned counsel for respondent No.1 & 2 submits that he is

having no knowledge whether any application for execution of the

judgment and decree impugned is filed or not.

Considering the submissions made by learned counsel for the

parties, decree of removal of permanent construction from the disputed

property against the appellant, it is directed that the "Status Quo" as

exist on today of the disputed property shall be maintained till the next

date of hearing.

List this case immediately after receipt of records.

Certified copy as per rules.

Sd/-

(Parth Prateem Sahu) Judge

Jamal/-